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[Cites 0, Cited by 0] [Section 107A] [Entire Act]

State of Maharashtra - Subsection

Section 107A(2) in The Maharashtra Cooperative Societies Rules, 1961

(2)Daily Allowance. -
(a)
(i)Rates of daily allowance admissible while on tour. - Subject to the provisions of clause (b), a member of a committee of a class of society shown in column (1) of the Table hereto shall be entitled to claim daily allowance at the rates shown against it in columns (2), (3), (4), (5), (6) or (7), as the case may be, of the said Table.
Table
  Class of society which the member of thecommittee belongs Ordinary Rate of daily allowance for area otherthan Mumbai Special rate od daily allowance For Delhi and other States Daily allowance for staying in hotels chargingTariffs, area as per cols. (3) (4) & (5)
For Corporation area For Mumbai Corporation area Area in col. (3) Area in cols (4) & (5)
  (1) (2) (3) (4) (5) (6) (7)
    (Rs.) (Rs.) (Rs.) (Rs.) (Rs.) (Rs.)
1. All societies the area of operation of which extends to thewhole of State of Maharashtra or working capital of which isrupees fifty crores or above. 150 225 300 360 300 450
2. All societies the area of operation of which extends to adivision or a district or working capital of which is aboverupees five crores but below rupees fifty crores. 135 195 270 330 270 405
3. All societies the area of operation of which extends to aTahsil and working capital of which is above rupees fifty lakhsbut below rupees five 120 165 255 300 225 375
4. All other Societies 90 150 225 270 210 300
Note. - (1) For claiming Daily Allowance for staying in hotels receipt indicating the actual expenditure incurred on lodging and boarding should be produced.