1230. Travelling allowance when means of locomotion are provided at the expenses of the Provincial Government.
- Travelling allowance for journeys by means of locomotion provided at the expense of the Provincial Government or by police launch is governed by S.Rs. 174 and 172 respectively of the Fundamental Rules.Note. - (i) The grant for the travelling allowance to a Sub-Inspector is subject to the restriction that he travels beyond his jurisdiction to a place more than 15 miles from his headquarters,(ii)Regarding the daily allowance of constables for a journey by road, see Note 2 of S.R.83.
