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State of Punjab - Section

Section 23 in The Punjab School Education Board Travelling Allowance Regulations

23.

If due to some emergent work, under orders of the Chairman a person is required to undertake journey which costs him more than the railway fare of the class to which he is entitled or the mileage allowance admissible to him by road, he shall be paid the actual cost of the journey, whether or not the two stations are connected by rail.