Section 4(3) in The Maharashtra Industrial Development Rules, 1962
(3)A bill for travelling allowance, daily allowance or conveyance allowance, as the case may be, claimed under this rule shall be counter-signed, when such allowance is claimed by -(a)the Chairman, by the Chairman himself,(b)the Vice-Chairman or by a non-official member, by the Chairman or the Vice-Chairman, and(c)an official member, by the official member himself, before such bill is submitted for audit and payment.
