Section 23(4)(v) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976

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Union of India - Subsection

Section 23(4)(v) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976

(v)If, in any individual case, a non-official member asks for general permission to travel by air in connection with his duties as a member of the Committee, the Government may examine the case on merits and grant general permission to the individual concerned to travel by air at his discretion, if they are satisfied that the non-official concerned habitually travels by air on journeys not connected with the performance of official duty.

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Union of India - Subsection

Section 23(4)(v) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976