Section 66(8) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(8)No claim on account of travelling allowance of a President, Vice-President, Chairman, Vice-Chairman, Member, Sarpanch [-] [The words 'Up-Sarpanch' omitted vide Haryana Government Notification No. S.O.65/H.A. 11/1994/S. 209/2002, dated 12.8.2002.] or Panch, which is not preferred within one year of its becoming due, shall be paid without one year of its becoming due, shall be paid without the sanction of the Government."]
