Section 101(1) in The Rajasthan Financial Corporation (Staff) Regulations, 1958
(1)The maximum period for which halting allowance may be drawn shall not exceed 10 days at any one time; provided that in special circumstances the limit of 10 days may be extended at the discretion of the Managing Director on such conditions as he thinks for, if he is satisfied-(i)that prolonged absence from headquarters is necessary in the interest of the Corporation; and(ii)the grant of halting allowance for a further period is essential to avoid hardship to the employee.
