Section 96 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
96. Employee travelling within municipal limits.
- An employee travelling on duty within five miles of headquarter, on within the municipal limits, whichever is farther, shall be entitled only to the actual amounts, limited to the amount of halting allowance admissible to an employee under Regulation 104 which he may spend (in payment of ferry and other tolls, if any) and fare for journeys by rail or other public conveyance.
