Section 66(1) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(1)Payment of travelling allowances to Chairman, Vice-Chairman, Presidents, Vice-Presidents, members of the Panchayat Samitis or Zila [Parishads, Sarpanch, Up-Sarpanch and Panch] [Substituted vide no. G.S.R. 72/HA 11/94/S.209/97 dated 29.9.1997.] as the case may be, shall be effected by means of travelling allowances bills in Form XXIV and that to the employees in Form XXV.
