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State of Rajasthan - Section

Section 14 in Rajasthan Public Service Commission (Conditions of Service) Regulations, 1974

14. [ Travelling allowance to Members who are not in the service of the Central or a State Government. [Substituted by vide Notification dated 14.08.01]

- A Member who on the date of his appointment was not in the Service of the Central or a State Government may, on a journey by Railway/Road to join his post draw travelling allowance at the rates provided for a journey on transfer as admissible to a Government Servant of Category "A" under the Rajasthan Travelling allowance Rules, 1971.]