Section 27 in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970
27. Journey expenses of the inmates of the homes and shelters.
(1)Journey expenses will be allowed at the following scale :-(a)The lowest charge of the cheapest conveyance available on the route will be payable to the inmates;(b)A subsistence allowance of Rs. 1.50 per day subject to maximum of 3 days under ordinary circumstances, will be paid to each of the inmates performing the journey exceeding five miles from one institution to other institution or to the place of interview or appointment or rehabilitation of any other kind and vice versa. If more than four hours are required to reach the place of destination.(c)No inmate should ordinarily be allowed more than three interviews at Government cost for the purpose of attending interviews, rehabilitation or job placement. Any relaxation to this rule can only be made in deserving cases under specific approval of the Chief Inspector.(d)Every female inmate of the institution shall be accompanied by a female employee of the Home. Outsider selected for admission into the x Home for women or Shelter may be accompanied by her female attendant, if any, and in such cases the attendant may be paid the actual charge of the cheapest conveyance available for both the ways, if incurred, and subsistence allowance of Rs. 1.50 each per day on production of a certificate from the local revenue authority or the Sarpanch to the effect that the woman seeking admission into the Home is actually poor and has no means to meet journey expenses from her place to the Home or Shelter and one escort is necessary in her case. A female employee of the Home or Shelter may also be sent to bring outsiders selected for admission to the Home or Shelter.
