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State of Bihar - Section

Section 109 in Management and Working of the Forests

109. Travelling Allowance to candidates for an appointment

, (Government Letter No. 496-538 F.R., dated 8.6.1928). - (i) No travelling allowance is allowed for interview with Selection Boards appointed to select recruits for the regular services.
(ii)Candidates summoned to interview by Selection Boards in connection with special posts are not allowed travelling allowance save in exceptional circumstances and with the sanction of Government previously obtained. In such case the travelling allowance admissible is restricted to a return railway fare.
(iii)Grant of travelling allowance to Government servants summoned for an interview with a view to being selected for an appointment under the Government of Bihar should be regulated as follows:-
(1) When a Government servant appears for an interview before aselecting authority to whom the application of the Governmentservant has been forwarded after a definite act of selection inhis department as required under any Rule or specific orders. Travelling allowance admissible, Railway:- Actual railway fareof the class admissible to Government servants of the grade, butlimited to the return fare when return tickets are available.
    Road:-When the journey or part of the journey has necessarilyto be performed by road, actual cost limited to the normal roadmileage admissible to Government servants of that grade.
(2) When a Government servant applies for another post and hisname is sent up as a matter of course by his superior officer whois not called upon to exercise any act of selection beforesending the application. No travelling allowance will be admissible.
(Finance Department No. 1146 F.R., dated the 8th August, 1941 vide C.S. No. 185 dated 19.6.1942).