Section 58 in Management and Working of the Forests
58. Claim for arrear travelling allowance.
- Charges on account of travelling allowance should be billed for during the month in which they are incurred or during the following month. No claim for arrear travelling allowance bills should be admitted without satisfactory reason for the delay unless accompanied by a certificate given by the Divisional Forest Officer that the amount claimed was not drawn in any previous occasion. In no cases should bills which have been allowed to remain unpaid for more than two months be paid without the sanction of the Conservator.Fixed T.A. - The fixed monthly Travelling Allowance sanctioned for Forest Ranger and Foresters which was sanctioned in Revenue Department letter No. 188R, dated 16th January, 1956 has been raised as follows (Vide letter No. A/F-9 (D 020/68-2475 dated 9th July, 1968 of the Government of Bihar, Forest Department).Forest Rangers - Rs. 65/- (Sixty five monthly),Foresters - Rs. 40/- (Forty monthly).Subject to conditions laid down in Government No. C/F-1 (B) C165/57-26 R, dated 3rd January, 1958 and No. C/F 1062/55-188 R, dated 16th/17th January, 1956 which together with Letter No. 2474 quoted above are reproduced in App. XV.
