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State of Odisha - Section

Section 88 in Orissa Panchayat Samiti Accounting Procedure Rules, 2002

88. Travelling allowances.

- The procedure for preparation and encashment of travelling allowance, bills of non-official members shall be as follows :
(a)The members of Samiti including the Chairman and Vice-Chairman shall furnish particulars of tour made in a month by the 5th of the subsequent month to the Block Development Officer.
(b)Travelling allowance bills for the members of Samiti shall be prepared in the office of the Samiti under the supervision of the Block Development Officer in Form No. XXXIX and the Block Development Officer shall send the bills to the members of the Samiti for signature and return to the Block Development Officer.
(c)Bills of the members including the Vice-Chairman of the Samiti shall be countersigned by the Chairman of the Samiti before encashment and the Chairman of the Samiti shall countersign his/her own travelling allowance bills.
(d)Every member shall furnish the necessary certificate on the bill.
(e)The Block Development Officer shall pass the bill for payment after it has been received by him from the members including the Chairman and Vice-Chairman after signature.