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State of Uttar Pradesh - Section

Section 530A in The General Rules (Civil), 1957

530A. [T. A. to Amins. [Added by Notification No. 99/VIII-b-135, dated 23-3-1959, published in U.P. Gazette, Part II, dated 29-8-1959.]

-Amins and their peons are entitled to draw travelling allowance admissible under the Financial Handbook, Volume III. The travelling allowance bills shall be submitted monthly to the officer incharge who shall scrutinize the entries, compare them with the Amin's diary in Form No. 107 and satisfy himself as to the correctness of the entries made in the bill].