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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(2)(iv) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(iv)In case a Government servant travels by air or by Rail in the class higher than his entitlement for this purpose, the travelling allowance shall be limited to single fare of the class to which his classification entitles him under Rajasthan Travelling Allowance Rules. Similarly if he travels by Road in the class higher than his entitlement, the travelling allowance shall be limited to single fare of the class to which his classification entitles for journey by Road under Rajasthan Travelling Allowance Rules.