Section 18 in Rajasthan Registration Rules, 1955 Volume II
18. Travelling allowance.
(1)Deputy Inspector General, their clerks and their peons will be entitled to travelling allowance according to the T.A. Rules. Travelling allowance bills for themselves as well as of their clerks and peons shall be submitted by Deputy Inspector General to the Inspector General for counter-signature punctually every month.(2)After counter-signature, the bills will be returned to the Deputy Inspector General, who may then draw the amounts at any headquarters treasury within their circles.
