Section 13 in Gauhati University Travelling Allowance Rules, 1966
13.
When a member or an employee travels by air with the approval of the controlling officer instead of by train, by road transport or by steamer in order to save time or for some other reasons, he may draw one and a fourth of the actual airfare. Otherwise if a member or an employee travels by air of his own accord he may draw either the actual expenses for his journey by air or fare and mileage allowance admissible to him by train, by road transport or by steamer as the case may be whichever is lower.
