Section 192 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
192. [ [Amended vide Notification No. Mt.-1-159-76, dated the 16th October, 1976. Approved by the State Government letter No. F. 12-1/76/B-2/20, dated 15th October, 1976.]
(a)Travelling and daily allowance for journey under taken in the interest of the Board shall be regulated as per State Government Rules applicable from time-to-time to the Government Servants of the corresponding grades. Non-official members and members parliament excepting in case of persons mentioned in following sub-regulation (b).(b)Person invited by the Board for supervised centralised valuation work at different centres fixed by the Board shall be paid actual/calculated, bus fare and daily allowance for the working days, and/or for days of journey at the rate of Rs. 12/- per days.(c)When a member has to perform work in the interest of the Board on different days within internal of less than three days, travelling and daily allowance claims for the intervening days, shall be restricted to only daily allowance for the intervening days.(d)A member shall certify that he has travelled/would travel by the class for which T.A. is claimed and where bus fare is claimed, the fare claimed was actually paid/would be paid by him, and that in the event of his travelling by a means or a class other than that for which T.A. is claimed resulting in a saving, he would to the Board.]
