Section 3A in The Shri Jagannath Temple Rules, 1960
3A. Travelling allowance of members of Committee.
- The members of the Committee other than those residing at Puri shall be entitled to travelling allowance for journeys between his ordinary place of residence and Puri for attending to the business of the Committee on the following scale, namely ;(a)for journeys performed by train, an amount equal to first class train fare by the shortest route;(b)for journeys performed by bus, an amount equal to upper class bus fare by the shortest route;(c)for journeys performed partly by train and partly by bus, an amount equal to the aggregate of the first class train fare for the portion covered by train and the upper class bus fare for the portion covered by bus; and(d)for journeys performed in any other mode, an amount equal to first class train fare or upper class bus fare, whichever is less.
