Section 4 in The M.P. Janapada Panchayat Members (Travelling and other Allowances) Rules, 1995
4. Tour outside jurisdiction.
(1)If the President, Vice-President or any member undertakes any tour outside the jurisdiction of the Panchayat concerned in connection with any meeting, he shall be entitled to draw daily allowance and travelling allowances at the rate specified in sub-rule (1) of Rule 3, subject to the provisions of sub-rule (2).(2)No such tour shall be undertaken unless authorised by general or specific order of the District Collector:Provided that no tour shall be undertaken outside the District unless, the State Government specifically permits for it in advance.
