Section 39(2)(a) in Management and Preservation of Properties of Religious Institutions Rules

[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(2)(a) in Management and Preservation of Properties of Religious Institutions Rules

(a)The officers referred in sub-rule (1) shall be eligible to draw travelling allowance and daily allowance according to the Tamil Nadu Travelling Allowance Rules and inspection fees at the rate of 1 per cent of the cost of works. The travelling allowance, daily allowance and fees shall be paid by the trustee or the Board of Trustees of the institution and be credited to the Public Account of the Government:

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State of Tamilnadu - Subsection

Section 39(2)(a) in Management and Preservation of Properties of Religious Institutions Rules