Section 4(3)(iii) in The Punjab Ministers Travelling Allowance Rules, 1953

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3)(iii) in The Punjab Ministers Travelling Allowance Rules, 1953

(iii)that a mileage allowance at the rate of [four rupees] [Substituted vide Legislative Supplement Part III, dated 9-9-1998.] per kilometre shall be paid to the Minister and this allowance is admissible for outstation journeys but not for local journey at the headquarter or in the towns which are visited by him; and

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State of Punjab - Subsection

Section 4(3)(iii) in The Punjab Ministers Travelling Allowance Rules, 1953