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State of Maharashtra - Section

Section 76 in The Maharashtra Electricity Regulatory Commission (Recruitment and Conditions of Service of Employees) Regulations, 2007

76.

The employees of the Commission shall be governed by the rules applicable to the State Government employees for the purposes of travelling allowance and daily allowance.Provided that, the Daily Allowance on tour will be either at the rate prescribed in TA rules or on the basis of actuals, within the limits decided by the Commission, in the event of Government accommodation not being available. The reimbursement of actual expenses shall be subject to production of supporting vouchers.Chapter - VI MiscellaneousRecord of Service