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State of Karnataka - Section

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

3.

The Travelling Allowance of Non-official Members (including Members of the State Legislature and Retired Officers of Government) who.—(i)are Members of Committees, Commission or other bodies constituted by the State Government; or(ii)are deputed by the Government to places either within or outside the State or Country to attend meetings of the Committees, Commissions or other bodies constituted by an authority than the State Government; or(iii)are deputed by the Government on special work in connection with the affairs of the State is regulated as follows-(A)Journeys within or outside the State.
(1)Railway Fare. - Between places connected by railway, he shall be eligible to draw first class railway fare or railway fare actually paid, by the shortest route, whichever is less, including reservation charges but excluding agency charges paid to a travelling agent. Where a rail journey is cancelled be a non-official member due to the postponement of the meetings he may prefer to the appropriate Railway authority his, claim for refund of cancellation charges (excluding reservation charges) on unreserved railway tickets. The claim should be accompanied by a certificate from the Competent Authority to countersign his T.A. Bills stating that the journey had to be cancelled due to the postponement of the meeting.
(2)Bus Fare:
(a)Between places not connected by railway, he shall be eligible to draw bus fare by the shortest route, including reservation charges but not agency charges paid to a travel agent.
(b)Between places partly connected by railway and partly by road, he may travel by bus by shortest route and claim bus fare including reservation charges but not agency charges paid to a travel agent.
(3)Mileage Allowance. - He shall be eligible to draw mileage allowance from residence to railway station or bus station and vice versa and from railway station or bus station to the place of meeting and vice versa, at the following rates-
(a)When journey is performed by:
Motorcycle/Scooter Tanga/Cycle Rickshaw/Man-driven Rickshaw Full Taxi/Own Car Autorickshaw
Rs. 2.00 per k.m. The rate per k.m. for AC Taxi fixed by theTransport Commissioner The minimum rate and the rate per k.m. fixed bythe Transport Commissioner
(b)Where a member attends a meeting of the Committee at the place at which he is normally residing, no mileage allowance shall be payable.
(4)Journey by Sea. - In respect of journey by sea or by river steamer, a member will be entitled to one fare at the lowest rate (exclusive of diet) of the highest class of accommodation.
(5)Air Journeys:
(i)Journey by air require the specific sanction of Government which will be accorded only in cases of extreme emergency necessitating a journey.
(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.
(iii)Road mileage at the rates specified above from the point from which the journey is held to commence to the booking offices of the Air Transport Companies the point in any station from which journey is to be held to commence or at which it is to be held to end shall be the Chief Public Office or any other point which may be fixed by the Government for the said purpose. In Bangalore and Mysore cities the Public Offices and in other places, travellers bungalow or inspection lodge from which distances are reckoned in the road map issued by the Karnataka Public Works Department will be regarded as the point fixed by the Government for the purpose.
(iv)Travel by air means journeys performed in the machines of Public Air Transport Companies regularly plying for hire. It does not includes journey performed in private Aeroplane or Air Taxis.
(v)Insurance for air travel will be met by Government, claims for insurance premium for air journeys should invariably be supported by the receipts on policies issued by the insurance companies.
(vi)Outside India. - At such rates as may prescribed by Government from time-to-time in individual cases.
(6)Non-official members of the Committee etc., may, at their option, be allowed to draw Daily Allowance at the rates applicable to the Government Servants belonging to Group A in lieu of the sitting fee.
(7)Sitting Fees. - He shall be eligible to draw sitting fees per day of sitting, at the following rates:
(a)Place of sitting within the State:
(i)Bangalore Rs. 500/- (Five hundred rupees)
(ii)Other cities with Municipal Corporation Rs. 350/- (Three hundred and fifty rupees)
(iii)Other places Rs. 250/- (Two hundred and fifty rupees)
(b)Place of sitting outside the State:
(i)Ahmedabad, Mumbai, Calcutta, Delhi, Gaziabad, Kanpur, Hyderabad, Lucknow, Chennai, Mussoorie, Nagpur, Pune, Simla, Srinagar, Goa, Diu and Daman Rs. 1,000/- (One thousand rupees)
(ii)Other places Rs. 750/- (Seven hundred and fifty rupees)