Section 90 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
90. Obligation to travel by the class of accommodation for which travelling allowance is admissible.
- (l) An employee must travel by the class of accommodation for which travelling allowance is admissible to him and if he shall travel in a lower class he shall be entitled to the fare of the accommodation actually used plus the extra fare admissible for the journey of the class by which he is entitled to travel.(2)An employee may not be paid travelling allowance on the basis of journey in a highest class unless he is specifically, authorised to travel in a higher class by the Managing Director in the interest of the Corporation.
