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State of Goa - Section

Section 36 in The Goa Medical Council Rules, 1995

36. Travelling allowance for attending meetings.

- The members of the council (including the President) shall be paid travelling expenses and daily allowance (T.A/D.A) for attending the meetings of the Council as follows:-Members who are Government servants may draw the travelling and halting allowance which they may be entitled to claim for travelling on official duties according to their grades under the service rules:Provided that, if a non-official member travels by air, he shall draw air fare. A certificate to the effect that the journey (one way or both ways, as the case may be) was performed by air shall be attached to travelling allowance bill. Daily (Halting) allowance shall be the same as is admissible to Class-I (Senior) grade Government employee, for the days of travel and work.