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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(4) in The Punjab School Education Board Travelling Allowance Regulations

(4)Mileage allowance per PM for journey by road shall be as under :-
Grade Own Motor Car Own Motor Cycle/Scooter Ordinary Cycle Other means of Conveyance Single seat in Bus/Taxi etc.
1 2 3 4 5 6
  Rs. Rs. Rs. Rs. Rs.
I 1.5 0.6 0.25 0.6 0.3
II 1.5 0.6 0.25 0.6 0.3
III 1.5 0.6 0.25 0.6 0.3
IV ... 0.6 0.25 0.3 0.25
V .... 0.6 0.25 0.3 0.25
VI ... .... 0.25 0.3 0.15
Note 1 - [The members of the Board, the Academic Council and special invitees shall be entitled to claim taxi charges @ Rs. 3.25 [per k.m. for attending the meetings of the Board, its sub committees, academic council and other functions of the Board.] [Substituted vide Board Item No. 4(4) Dated 16.12.1997.]Note 2 - [The Members of the Committees of the Board and the inspectors appointed in connection with the conduct of Board's examinations, etc. shall be entitled to claim Mileage allowance @ Rs 1/- per k.m. if they use their Motor Cycles/Scooters for attending the meetings of the Committees and inspection of Centres, as the case may be.] [Amended vide Boards item No. 20(2) dated 3.10.1991.]Note 3 - [The member of the Board, Circle Education Officers, Flying Squads, Officers of the Board or any other person appointed in connection with the conduct of Board's examination shall be paid @ Rs. 3.25 [per km. for hiring taxi or using his own car.] [Substituted vide Board Item No. 4(4) Dated 16.12.1997.]