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State of Rajasthan - Section

Section 103 in The Rajasthan Financial Corporation (Staff) Regulations, 1958

103. Employees summoned to give evidence in Court.

- An employee who is summoned to give evidence in Court of Law in respect of any facts which have come to his knowledge in the discharge of his duties shall be entitled to a halting allowance under Regulation 104 but in all such cases any Subsistence allowance paid by the Court shall be credited to the Corporation.[104. Rate of halting allowance] [For amendment, See Amending Notification dated 17-9-1980, Rajasthan Gazette, Part VII, dated 17-9-1980, Page 428]. - The halting allowance shall be paid to the employee at the following rates:-
(i) Employees drawing pay Rs. 500/ - Rs. 10/- per day.or more per mensem.
(ii) Employees drawing pay exceeding Rs. 300/- but less thanRs. 500/- per mensem. Rs. 6/- per day
(iii) Employees drawing pay exceeding Rs. 150/- but notexceeding Rs. 300/- per mensem. Rs. 5/- per day
(iv) Employees drawing pay exceeding Rs. 80/- but notexceeding Rs. 150/- per mensem. Rs. 3/- per day
(v) Employees drawing pay up to Rs. 80/- per mensem. Rs. 1.50 per day
(vi)[ The Corporation may reimburse the actual charges paid by the officers of the Corporation on account of room rent in the Rajasthan House and Bikaner House at New Delhi on the production of official bills/receipts issued by them. In case of such reimbursement, the halting allowance normally admissible shall be reduced to half. The admissibility of accommodation to the officers of the Corporation will be on the pattern of the State Government rules applicable to their own officers,] [Substituted by Amendment Notification dated 14-7-1977, Rajasthan Gazette, Part VII, dated 4-8-1977, Page 201.]
Explanation. - "Day" means a calendar day beginning and ending at mid-night, but an absence from headquarters which does not exceed 24 hours shall be reckoned for all purposes as one day at whatever hours the absence begins or ends.