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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2)(e) in The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974

(e)halting allowance under clause (d) shall ordinarily be drawn by a Minister for first 10 days of halt at one place, but he may at his discretion draw halting allowance beyond 10 days of a halt at full rates or two-third of these rates upto a period of 30 days of a halt.