Section 21 in The Punjab School Education Board Travelling Allowance Regulations
21. [ [Substituted vide Notification No. 1968-EP-PSEB-EA-5/81 dated 5.6.1981.]
An employee travelling by road between stations connected by rail shall be entitled to the actual fare paid for the road transpsort, viz., motor car, omnibus, etc. provided the claim for the actual fare for the hire of conveyance does not exceed the railway fare to which he is entitlted.]
