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

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State of Karnataka - Subsection

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

(3)Mileage Allowance. - He shall be eligible to draw mileage allowance from residence to railway station or bus station and vice versa and from railway station or bus station to the place of meeting and vice versa, at the following rates-

(a)When journey is performed by:

Motorcycle/Scooter Tanga/Cycle Rickshaw/Man-driven Rickshaw	Full Taxi/Own Car	Autorickshaw
Rs. 2.00 per k.m.	The rate per k.m. for AC Taxi fixed by theTransport Commissioner	The minimum rate and the rate per k.m. fixed bythe Transport Commissioner

(b)Where a member attends a meeting of the Committee at the place at which he is normally residing, no mileage allowance shall be payable.

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State of Karnataka - Subsection

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