Section 7 in Grant of Travelling Allowance to Trustees of Religious Institutions Rules
7. Claims should be made within six months.
- No claim for travelling advance shall be admitted if it is made after six months from the date on which the claim has fallen due, provided that the [Commissioner] [Substituted by G O. Ms. No. 506: C. T. & R. E., dated the 13th December, 1991.] may authorise the payment of any arrear claim made within one year from the date of completion of the journey, if he is satisfied that there was reasonable cause for delay in preferring the claim and that the claim is reasonable.
