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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(5)(iii) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015

(iii)Road mileage at the rates specified above from the point from which the journey is held to commence to the booking offices of the Air Transport Companies the point in any station from which journey is to be held to commence or at which it is to be held to end shall be the Chief Public Office or any other point which may be fixed by the Government for the said purpose. In Bangalore and Mysore cities the Public Offices and in other places, travellers bungalow or inspection lodge from which distances are reckoned in the road map issued by the Karnataka Public Works Department will be regarded as the point fixed by the Government for the purpose.