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State of Jharkhand - Section

Section 889 in Bihar Education Code, 1961

889. Travelling allowance of Sub-Inspectors.

- The travelling allowance ordinarily admissible to a Sub-Inspector is a permanent travelling allowance of Rs. 31.25 a month.(G. O. no. 6288, dated the 15th April, 1948.)Notes. - (i) Sub-Inspectors of Schools in the upper division of the Subordinate Educational Service, who draw pay exceeding Rs. 150 a month, draw a permanent travelling allowance of Rs. 28.12 per month.(Government notification no. 2285-F., dated the 23rd February 1932.)
(ii)Sub-Inspectors in the Santal Parganas draw 40 per cent more than the above rates.
(G. O. no. 1123-E.R., dated the 2nd August, 1920 and D.P.I.'s letter no 5783, dated the 15th August, 1922.)
(iii)Sub-Inspectors of Schools whose duties lie within municipal areas draw a conveyance allowance of Rs. 20 a month, if they maintain a tumtum or of Rs. 7.50 a month if they keep a cycle.
(G. O. no. 1130-E., dated the 27th February 1958.)