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State of Maharashtra - Section

Section 28 in The Maharashtra Council of Indian Medicine Rules, 1961

28. [ Travelling allowance for attending meeting. [Added by G.N. of 15.11.1963.]

- The travelling expenses of the members of the Council for attending the meeting of the Council, shall be paid, as follows:-
(a)Officials who are Government servants may draw the travelling and halting allowances which they may be entitled to claim for travelling on official duties according to their grades under the Bombay Civil Services Rules.
(b)A non-official member shall draw travelling allowance according to rule 1(1) (b) in section 1 of the Appendix XLII-A to the Bombay Civil Services Rules, Volume II.]