Section 6 in Grant of Travelling Allowance to Trustees of Religious Institutions 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.]
