- (i) The travelling allowance bills of Gazetted Officers will be prepared in standard Form T.O. Form No. 2 of the Bihar and Orissa Account Code vide Manual Form No. 16.)(ii)The travelling allowance bills (Form No. 17) of Non-Gazetted Officers must be supported by journey receipts which will be written up in the prescribed form.(iii)Hours of Journeys should be quoted in the Bills-(a)when for an absence from headquarters of not more than two consecutive days daily allowance is claimed for two days;(b)when mileage or actual expenses, in lieu thereof are claimed;(c)when both railway or steamer fare and daily allowance are claimed in respect of a journey by rail or steamer immediately preceded or followed by journey by road or by a halt.(iv)When long journeys by road are undertaken or where journeys by road are done between points which are connected by Railway an explanation should be submitted alongwith the travelling allowance bill.(v)The travelling allowance bills will be submitted with the monthly accounts as vouchers. The travelling allowance bills of the Chief Conservator of Forests may be paid without counter signature and those of other Forest officers including the Conservators will be counter signed previous to payment by the officer to whom powers have been delegated by Government for counter signature of travelling allowance bills. The local Government may delegate to Divisional Forest Officers the power of counter signing the travelling allowance bills of members of the executive, protective and office staff serving under him.Note 1. - The number of miles travelled should be entered in all cases of journeys by road or by boat.Note 2. - Permanent travelling, conveyance, and horse allowances should be drawn along with the pay of the officer and not on travelling allowance bills.Note 3. - When the first item of travelling allowance to any officer is a halt the date of commencement of that halt should be stated in the "Remarks" column.Note 4. - Whenever daily allowance for more than ten days of a halt at one place is drawn by any officer, a certificate should be given on the travelling allowance bill to the effect that camp equipage was maintained during the whole period of the halt.(vi)The bills of Forest Officers not under the control of the Conservator will be countersigned by such officer as the local Government or other chief local authority may direct.(vii)Divisional Officers must countersign all the travelling allowance bills of their officers before submitting them to the Conservator.(viii)The officer who countersigns travelling allowance bills must satisfy himself that the charges are justified by the circumstances of the case.
