1222. Travelling allowance for journeys on transfer.
(a)S. Rs. 111 to 113, 116, 117 and 119 to 123 of the Fundamental Rules govern the grant of travelling allowance for journeys on transfer.(b)All police officers (except constable) below the rank of Assistant Superintendent are eligible for the full concession admissible under S. R. 113 for journeys on transfer within the district (Government of Bengal order No. 2685Pl., dated the 12th July, 1938).(c)A constable when transferred from one district to another is entitled to travelling allowance as laid down in S. R. 119 and to the concession under S.R. 117.(d)The deputation of head constables and constables on sub-treasury guard duty is treated as a temporary transfer and no halting allowance is admissible.Note. - (i) Officers of and above the rank of Deputy Superintendent shall attach to their travelling allowance bills the original orders regarding their transfers and postings.(ii)Charges for luggage included in travelling allowance bills should be supported by the actual payee's receipt.(iii)The Central Government has authorised the payment of charges for the carriage of the baggage of policemen transferred temporarily on duty within their own districts for short periods to keep order at fairs or to perform other similar temporary duties, the scale fixed being that one cart should suffice for six men or for such smaller numbers as are deputed. Such charges are met from the grant under "Contract contingencies".(iv)Charges on account of the carriage of bedding, etc., of treasury or other guards in relief at places where the treasury or the place of posting is at a distance from the police lines and vice versa shall be met from the grant under "Contract contingencies".
