Section 268 in Bihar Board's Miscellaneous Rules, 1958
268. Assistant or Deputy Magistrates and Collectors temporarily stationed in the interior.
- Occasions frequently arise on which it is necessary to depute Assistant or Deputy Magistrates and Collectors from their headquarters into the interior of the District on duties which enable them to make their temporary headquarters at a sub-division or elsewhere, and which do not require constant marching about. On such occasions the officers will draw full travelling allowance according to the Rules in force for the first month of their halt at any spot and half the allowance for the second and third months. After the third month this halting allowance will cease altogether. This rule is not meant to interfere with the right of the officers to draw full mileage or travelling allowance during the second, third and subsequent months, for days on which they may be marching to make tours of inspection, etc.
