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State of Karnataka - Section

Section 5 in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015

5.

Payment of lumpsum advance to cover travelling expenses, may be authorised by Government subject to adjustment from the final travelling allowance bills. The advances should not ordinarily exceed three-fourths of the amount of allowance admissible. This limit may, in special cases be enhanced under specific orders of Government.