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[Cites 0, Cited by 0] [Section 88(22)] [Section 88] [Entire Act]

State of Rajasthan - Subsection

Section 88(22)(c) in Rajasthan Public Procurement Rules, 2012

(c)
(i)In case of an M.P. or M.L.A. he shall be entitled to draw travelling and daily allowance as per rules admissible to him for attending meetings of the committees constituted by the Government.
(ii)In case of other non-official witness not covered by sub-rule (22)(b) and (c)(i) above including retired officials, they shall be entitled to travelling allowance and daily allowance as provided in Rajasthan Travelling Allowance Rules;
(iii)Where a local witness is summoned by the Appellate Authority, he shall be paid as provided in Rajasthan Travelling Allowance Rules;