Section 3(5)(ii) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015

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State of Karnataka - Subsection

Section 3(5)(ii) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015

(ii)Return tickets at reduced rates, if available should be purchased when the return journey is expected to be performed within the period during which the return ticket is valid. Mileage allowance for the forward and return journey when such return tickets are available will, however be the actual cost of such return ticket.

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State of Karnataka - Subsection

Section 3(5)(ii) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015