Section 9 in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015
9. Road Mileage.
(1)When a non-official member makes a journey by bus for thirty-two kilometers or more, he will be allowed IV2 bus fare plus Daily Allowance limited to road mileage. When a non-official member makes a journey by bus for less than thirty-two kilometers he will be allowed 1 1/2bus fare limited to road mileage.(2)A non-official member including a retired officer of the Committees who is entitled to Railway fare higher than the second class, will record in his Travelling Allowance bill, a certificate of having travelled in the class for which Railway fare is claimed therein. Otherwise, the officer will be paid only Railway fare based on the fare of the class in which he actually travelled.(3)Attendance of Standing Committees, Sub-Committees, Select Committees, Special Committees, etc., of the several bodies will be treated as meeting of the bodies themselves for the purpose of these rules.(4)Non-official members will be entitled to draw travelling allowance calculated from and to their ordinary place of residence and from the place of meeting. Daily Allowance for halts by members to attend an adjourned Meeting or another Meeting at the place may be allowed subject to the following conditions:(a)The total daily allowance for such halts is limited to the amount of Travelling Allowance admissible for returning to his place of residence and coming back to attend an adjourned meeting or another meeting.(b)Travelling Allowance for the to and fro journey is allowed only once counting the two meetings as one for the purpose; and(c)The Daily Allowance is debited to the head of account pertaining to the Meeting.(5)When a Sunday or other holiday intervenes between two consecutive sittings, halting allowance for such days will be allowed; provided the Member stays at the place of meeting on the Sunday or Holiday intervening two meetings.
