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[Cites 0, Cited by 0] [Section 393] [Entire Act]

State of Odisha - Subsection

Section 393(1) in Orissa Municipal Rules, 1953

(1)The Executive Officer shall be paid with the prior sanction of Government a conveyance allowance for maintaining or hiring a conveyance for the due discharge of his duties at the following rate:
Conveyance Rate of allowance
(a) [ for motor car [Substituted vide H.U.D. Department No. 39997 dated 28.9.1987.] Rs. 200 a month
(b) for a motor cycle or a scooter Rs. 125 a month
(c) for a cycle Rs. 20 a month]