Section 26 in Rajasthan Muslim Wakf Regulations, 1964
26. Allowances of the Chairman and members.
- The Chairman and the members of the Board and of the committees shall, in respect of the journeys performed by them from their usual places of residence to the place of the meeting of the Board or any of its committee, and for the return journey therefrom, be entitled to draw travelling allowances at the rates admissible to Government servants of the first class as per Rajasthan Travelling Allowance Rules for the time being in force:Provided that if the Chairman or any member of the Board or committee has draw any T.A. in respect of any meeting of the Board or committee, he shall not be entitled to draw T.A. over again for attending the meeting of the Committee or Board, as the case may be, if such meeting of the Board or Committee, is held during an interval of 15 days.
