Section 43 in The U.P. Co-operative Societies Employees Service Regulations, 1975
43. Travelling and Daily Allowances for touring.
- An employee undertaking touring for the purpose and business of the society shall be entitled to the travelling and daily allowances as may be fixed by the society subject to the provisions of Rules:Provided that an employee while on tour staying at a particular station continuously for more than ten days shall be allowed travelling allowance at full rate for the first ten days and at 2/3rd thereafter subject to maximum of 21 days after which the station of his halt shall be treated as his temporary headquarters.
