Section 24 in The Punjab Homoeopathic Practitioners Regulations, 1974
24. T.A. and D.A.
- For journeys undertaken by the employees of the Council within or outside the State of Punjab with the permission of the Registrar or the Chairman, the employees will be paid T.A. and D.A. in accordance with the Punjab Civil Service Rules, Volume III (Travelling Allowances Rules) as may be applicable to the Government employees of the same status.
