Section 8 in The Maharashtra Khadi and Village Industries Rules, 1970
8. Travelling and daily allowances to Chairman [Vice-Chairman] [Inserted by G. N. of 25.7.1974.] and members of Board and Council.
(1)Subject to the provisions of the rules, there shall be paid for a journey undertaken -(a)by any member of the Board [(including its Chairman and Vice-Chairman)] [Substituted by G. N. of 25.7.1974.]-(i)for attending a meeting of the Board; or(ii)for the purposes of discharging any functions of the Board (such journey being undertaken with the previous sanction of the Board or its Chairman);(b)by any member of a Council [(including its Chairman and Vice-Chairman)] [Inserted by G. N. of 25.8.1970.] -(i)for attending a meeting of the Council;(ii)for assisting the Board in discharging its functions (such journey being undertaken with the previous sanction of the Council or its Chairman); and(c)[* * *] [Deleted by G. N. of 25.7.1974.](2)In the case of journey performed by rail, the Chairman of the Board or the Council as the case may be, [shall be entitled to accommodation] [Substituted by G. N. of 24.3.1970.] of the highest class including air-conditioned class provided on the railway by which he performs such journey, subject to the condition, that recovery at the rate of one paisa per kilometer, shall be made from his travelling allowance in respect of the distance covered by the journey undertaken in the air-conditioned accommodation; and the other members shall be entitled to travelling by first class.(3)The Chairman at his own discretion and the other members of the Board with the previous sanction of the Board may travel by air.(4)When the Chairman travels in the Board's car, he shall not be entitled to claim any mileage. When he travels in his own private car, between places connected by rail, he shall draw two-thirds of the full road mileage under B.C.S.R. 397(a) provided the conditions laid down in Instruction I below that rule are satisfied! When he travels in his own private car between places not connected by rail, he may draw full road mileage as admissible under B.C.S.R. 414-1.A Member-Secretary of the Board may also use his own car for a journey by road and in that case may draw road mileage as a Grade I Officer at two-thirds of the full road mileage under rule 397(a) of the B.C.S.Rs. between places connected by rail if the conditions laid down in Instruction I thereunder are satisfied or full road mileage between places not connected by rail under rule 414-1 of the B.C.S.Rs.'(5)No bill for travelling or daily allowance payable under this rule shall be paid, unless it is signed by the Chairman in his own case, and in the case of any other member, it is countersigned by the Chairman or Member-Secretary of the Board.(6)If the Chairman of the Board is also the Chairman of the Maharashtra Legislative Council, his travelling allowance shall be regulated in accordance with rules 1, 3 and 4 of the rules contained in section II of Appendix XLII-B in the Bombay Civil Services Rules, 1959, as amended from time to time.(7)The members of a District Committee shall be entitled for travelling allowance and daily allowance for journeys performed for attending the meeting of the Committee at the rates provided in scale-II in clause (b) of sub-rule (1) of rule 1 in section I of Appendix XLII-A in Bombay Civil Services Rules, 1959.
