Section 3(5) in The M.P. Janapada Panchayat Members (Travelling and other Allowances) Rules, 1995
(5)The President, Vice-President or any member whose place of residence is at a distance of more than eight kilometres from the place of meeting, subject to the provision of these rules, shall be entitled to draw,-(i)Travelling allowance for the journey performed by him for attending a meeting of the Panchayat and back to his place of residence at the following rates,-(a)by railway, one return actual fare of the Class in which he performs the journey;(b)by road in a Public bus (stage carriage) one return actual fare;(ii)Daily allowance for the day of meeting at the rate mentioned in sub-rule (1);(iii)the travelling allowance under clause (1) of sub-rule (5) shall be calculated by the shortest route and cheapest mode of journey.
