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State of Rajasthan - Section

Section 95 in The Rajasthan Financial Corporation (Staff) Regulations, 1958

95. Calculation to be based on ordinary rates.

- Where a railway system has two fares, one for journey by mail or express, and the other ordinary, the travelling allowance shall be calculated on the basis of ordinary fares unless the employee actually travels by mail or express in which case an increase may be allowed in his bill to the extent of the additional cost of the fares actually incurred by him.