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State of Tamilnadu- Act

Grant of Travelling Allowance to Trustees of Religious Institutions Rules

TAMILNADU
India

Grant of Travelling Allowance to Trustees of Religious Institutions Rules

Act 1040 of 1961

  • Published on 23 September 1961
  • Commenced on 23 September 1961
  • [This is the version of this document from 23 September 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
Grant of Travelling Allowance to Trustees of Religious Institutions RulesPublished vide Notification No. G. O. Ms. No. 4055, dated 23rd September 1961) - SRO No. A-1040 of 1961Original rules published in Part V of the Fort St. George Gazette, dated 25th October 1961 (Page 1078).G. O. Ms. No. 4055, dated 23rd September 1961) - SRO No. A-1040 of 1961. - In exercise of the powers conferred by clause (xx) of sub-section (2) of section 116 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), the Governor of Tamil Nadu hereby makes the following Rules:-

1. [ Short title. [Rule 1 was substituted by G O. Ms. No. 1379, Revenue, dated the 6th May 1970.]

- These Rules may be called the Grant of Travelling Allowance to Trustees of Religious Institutions Rules.]

2. Conditions shall be those laid down in the Tamil Nadu Travelling Allowance Rules.

- The conditions for the payment of travelling allowance, daily allowance or mileage [xxx] [Words 'to the members of the Area Committee of were omitted by G O. Ms. No. 1379, Revenue, dated the 6th May 1970.] to the trustees of religious institutions shall, unless otherwise provided for in these rules, be the same as those laid down in the Tamil Nadu Travelling Allowance Rules.[xxx] [Rule 2, the heading Part 1.-Travelling allowance rules relating to 'to members of the Area Committee' were omitted by G O. Ms. No. 1379, Revenue, dated the 6th May 1970.]

3. Rate of travelling allowance, etc., to trustee.

- A trustee shall be entitled to draw, from out of the institution of which he is a trustee, travelling advance at the rates mentioned in the Table below for journeys made by him in connection with the business of the religious institution:[The Table [Table was substituted by G. O. Ms. No. 275, C. T. & R. E., dated the 16th July 1997.]]
Income of the institution (in rupees) Journey by Train Journey by Road Daily Allowance (in rupees)
Up to 10,000 Actual train fare II class & dearnessallowance Actual bus fare & dearness allowance Rs. 15.00
10,001 to 2,00,000 -do- --- Rs. 20.00
2,00,001 and above -do- --- Rs. 30.00
       
Provided that the trustee shall be entitled to draw daily allowance of rupee three and a half only if the place of journey is within a radius of five miles from his residence:Provided further that he shall be not eligible for any travelling allowance in respect of his visits to institution or the place in which the institution is situated in connection with the exercise of his powers and duties as trustee, including the attending of meetings of the trustees or the Board of Trustees.

4. Only one of the trustees shall be eligible to draw travelling advance for a particular journey.

- Notwithstanding the provisions contained in rule 3, in the case of religious institution, with more than one trustee, travelling allowance for work connected with the inspection of properties of religious institutions or attending Courts on behalf of religious institutions or such other matter as the Commissioner may decide shall be admissible to one of the trustees only for a particular journey at the rate mentioned in rule 3 and such trustee shall be the person authorised by the trustees or the Board of Trustees to undertake the journey.

5. Executive Officer appointed as trustee to be paid travelling advance out of the funds of the institution.

- If an Executive Officer of a religious institution is appointed as a trustee or a fit person, of some other institution, such trustee or fit person, shall be entitled to draw, from out of the funds of the institution of which he is a trustee or fit person, travelling allowance under the Tamil Nadu Travelling Allowance Rules.

6. [ Controlling and counter-signing authority. [Substituted by G O. Ms. No. 506: C. T. & R. E., dated the 13th December, 1991.]

- [The Assistant Commissioner, the Deputy Commissioner, the Joint Commissioner or the Commissioner, as the case may be], shall be the controlling and counter-signing authority in respect of the travelling allowance bills of the trustees. Payment of travelling allowance shall be made only after sanction by the controlling and counter-signing authority and shall be subject to audit of the accounts of the religious institutions concerned.]

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.