Section 107A in The Maharashtra Cooperative Societies Rules, 1961

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State of Maharashtra - Section

Section 107A in The Maharashtra Cooperative Societies Rules, 1961

107A. [ Maximum rates of travelling allowance and daily allowance and sitting fees, etc for members of Committees. [Substituted by G.N. of 18.2.2002 (M.G.G. Part IVB, Extraordinary, p. 201.).]

- Subject to the provisions of section 160-A, no member of a committee of any society shall be entitled to receive from the society travelling allowance, daily allowance and sitting fees, which are paid to the members for attending meetings of its committees, or for preforming any other functions as such members entrusted to them by the society at the rates higher than the rates specified below, -

(1)Travelling Allowance. -

(a)Journey by air. - The Chairman or Vice-Chairman of a society which is an Apex Society or a State Level Society or a Co-operative Sugar Factory or a Co-operative Spinning Mill, shall be entitled to travel by air and may claim air fare, by enclosing air ticket to his travelling allowance bill. He shall also be entitled to claim actual taxi fare from the place of his residence to the Airport and vice-versa, whenever such journeys are performed in hired taxies.

(b)Journey by railway, steamer or motor transport. - For journeys performed by railway, steamer or motor transport, the member of an Apex Society, State Level Society, a Co-operative Sugar Factory or Spinning Mill or any other society, the working Capital of which is rupees fifty crores or above, shall be entitled to claim one and half times the actual fare for the highest class of accommodation admissible for the journey from the place of residence of the member to the nearest railway station or from the place of residence of the member to the place of the meeting or vice-versa. The member of any other society shall be entitled to claim one and half times the actual fare for journey by the Second Class. No separate taxi fare, from the place of residence to the place of meeting and vice-versa, shall be allowed:

Provided that, the member claiming one and half times of the actual fare for the highest class of accommodation of railway, shall produce his railway ticket and if such railway ticket is not produced, he shall be entitled to claim one and half times of the actual fare for the Second Class.A member of an Apex Society, State Level Society, a Co-operative Sugar Factory or Spinning Mill or any other society, the working capital of which is rupees fifty crores or above, using his own car, motor-cycle, etc., shall be entitled to claim road kilometer as admissible to First Grade Officers of the Government of Maharashtra:Provided that, such member shall mention the number of his own car or motorcycle by which the journey is undertaken in the travelling allowance bill.As per provisions of bye-laws of the society a member of the committee of a society travelling by a hired vehicle shall be on production of receipt entitled to a travelling allowance equal to the amount given by-the Government of Maharashtra to its First Grade Officers for such journeys.

(2)Daily Allowance. -

(a)

(i)Rates of daily allowance admissible while on tour. - Subject to the provisions of clause (b), a member of a committee of a class of society shown in column (1) of the Table hereto shall be entitled to claim daily allowance at the rates shown against it in columns (2), (3), (4), (5), (6) or (7), as the case may be, of the said Table.

Table

	Class of society which the member of thecommittee belongs	Ordinary Rate of daily allowance for area otherthan Mumbai	Special rate od daily allowance	For Delhi and other States	Daily allowance for staying in hotels chargingTariffs, area as per cols. (3) (4) & (5)
For Corporation area	For Mumbai Corporation area	Area in col. (3)	Area in cols (4) & (5)
	(1)	(2)	(3)	(4)	(5)	(6)	(7)
		(Rs.)	(Rs.)	(Rs.)	(Rs.)	(Rs.)	(Rs.)
1.	All societies the area of operation of which extends to thewhole of State of Maharashtra or working capital of which isrupees fifty crores or above.	150	225	300	360	300	450
2.	All societies the area of operation of which extends to adivision or a district or working capital of which is aboverupees five crores but below rupees fifty crores.	135	195	270	330	270	405
3.	All societies the area of operation of which extends to aTahsil and working capital of which is above rupees fifty lakhsbut below rupees five	120	165	255	300	225	375
4.	All other Societies	90	150	225	270	210	300

Note. - (1) For claiming Daily Allowance for staying in hotels receipt indicating the actual expenditure incurred on lodging and boarding should be produced.

(2)A society may allow a member of the committee daily allowance at a special rate mentioned in column (3) of the Table in paragraph (i) for tour a city or town in other State other than the capitals of such State which, in the opinion of its committee fs a big city or town like those mentioned in that column.

(b)Calculation of daily allowance for the period spent on tour. - (i) Daily allowance at full rate shall be admissible for every 24 hours of absence, payment for fraction of twenty-four hours being regulated as under-

Duration of absence	Daily allowances
Upto 6 hours	... 30 per cent. of the admissible rate
6 to 12 hours	... 50 per cent. of the admissible rate
More than 12 hours	... Full daily allowance

No daily allowance shall be admissible during the period of journey:Provided that, for journeys performed by road in a car vehicle supplied by the Institution, a member shall be entitled to claim daily allowance for the duration of the journey at the rate mentioned above.

(ii)When halts both at place for which ordinary rate and places for which special rate a daily allowance are admissible are involved in one tour the daily allowance at ordinary rate shall first be calculated for the entire period of absence. To this shall be added, the difference of daily allowance between the special rate and the ordinary rate admissible for the actual period of halt at the places specified for special rates. For computing the difference between the two rates for fraction of 24 hours the percentage laid down in paragraph (i) shall be made applicable.

(3)Sitting Fees. - A member of a committee of society shown in column (1) of the Table hereto shall be entitled to claim per meeting sitting fee at the rate shown, against it in column (2) of the said Table. Such fee shall be payable only after all the subjects on the agenda of the meeting are discussed. If the member has attended more than one meeting on the same day, he shall be entitled to claim sitting fee for any one of the meetings at the choice of such member.Table

	Class of the society to which the member of theCommittee belongs	Rate of sitting fee
	(1)	(2)
1.	All Societies the area of operation of which extends to thewhole of the State of Maharashtra or working capital of which isrupees fifty crores or above.	375
2.	All Societies the area of operation of which extends to adivision or a district or working capital of which is aboverupees five crores but below rupees fifty crores.	300
3.	All Societies the area of operation of which extends to aTahsil and working capital, of which is above rupees fifty lakhsbut below rupees five crores.	225
4.	(i) All other Societies with working capital of rupees fiftylakhs or above.	90
	(ii) All Societies the authorised capital of which is rupeestwenty-five lakhs but less than rupees fifty lakhs.	75
	(iii) All other Societies	30]

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State of Maharashtra - Section

Section 107A in The Maharashtra Cooperative Societies Rules, 1961

107A. [ Maximum rates of travelling allowance and daily allowance and sitting fees, etc for members of Committees. [Substituted by G.N. of 18.2.2002 (M.G.G. Part IVB, Extraordinary, p. 201.).]