Section 52 in The Punjab Town Improvement Trust Rules, 1939
52.
(1)All miscellaneous charges, other than those for establishment and construction and repair of works for which forms have already been prescribed, shall be drawn on a contingent bill in form No. 28, unless the claimant (e.g. a vendor, contractor or a firm) presents his own bill or statement of account, in which case payment shall be made on that document.(2)In case of travelling allowance the following details shall be furnished in the bill :-(1)Name and designation of the officer.(2)Maximum pay of the appointment.(3)Dates and hours of journey and halts.(4)Route from -------- to ------------.(5)Purpose of journey.(6)By rail or otherwise, etc.(7)If by road the number of miles.(1)Fixed monthly contingent or stationery allowances to muharrir's etc., if any, shall be drawn on the salary bills along with the pay of the officials concerned.(2)The pay of labour gangs and workmen, etc., shall be drawn on muster roll even if they are employed at monthly rates as they do not form part of the regular establishment.(3)No pension, annuity or gratuity shall, without the sanction of Government, be paid to any Trustee or any officer or servant of the Trust at a rate in excess of the rate to which he would be entitled if he were Government servant of the same status drawing the same pay.(4)No conveyance allowance shall be paid to any Trustee or any officer or servant of the Trust except with the previous sanction of the State Government.(5)[ No travelling or halting allowance shall be paid to any trustee or officer or servant of a trust at a rate in excess of the rate of which he would be entitled if he were a Government servant drawing the same pay : provided that for the purpose of this rule trustees shall be considered as if they were Government Servants of Grade I in receipt of pay not exceeding Rs. 1,000/- per pemsem.] [Substituted by Punjab Government Notification No. 9379-LG-(A)-50/2- 263, dated 22nd January, 1951.] [Unless payment at such higher state is specifically sanctioned by the Government] [Vide Punjab Government Notification No. G.S.R. P/A 16/4/22/Section/73 Amendment dated 11.2.1974.].(6)If the journey or halt is outside the jurisdiction of the Trust, the previous sanction of the [Director Urban Local Bodies, Punjab] shall be required for the payment of travelling and halting allowances.(7)[ A person who is appointed as an Associate by a Trust shall be entitled to travelling and halting allowances if he is a Government Servant, at a rate permissible to him as such and in case he is not a Government servant, at a rate permissible to Trustees under sub-rule (5) of this rule.] [Added by Punjab Government Notification No. 648-LG(A)-5½-448, dated 12th February, 1951.]
