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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in The High Court Judges Travelling Allowance Rules, 1956

(d)when travelling by road, to %(road mileage allowance at the rate notified by the concerned Director of Transport) provided that -
(i)no such allowance shall be payable in respect of that portion of a journey by road for which a public air transport service provides its own transport and the fare for which journey is included in the air fare paid under clause (c) for the air journey;
(ii)no mileage allowance shall be admissible for journeys undertaken within a radious of (eight kilometers) from the residence of the Judge or for a journey between such residence or temporary residence and the place of sitting of the High Court or of a Bench of the High Court; and
(iii)where daily allowance is admissible and is claimed for any day, no mileage allowance shall be admissible in addition in respect of any journey undertaken by road within a radius of (eight kilometers) from the temporary residence of the Judge at the place of halt;
(iv)no such allowance shall be payable in cases where the Judges uses transport provided at Government expense;