Section 75 in The Orissa Hindu Religious Endowments Rules, 1959
75. Travelling allowance.
(1)Travelling allowance may be drawn by Executive Officers in accordance with the Orissa Travelling Allowance Rules for the time being in force. The controlling and countersigning officer as regards the travelling allowance bills shall be the Commissioner.(2)No claim for travelling allowance will be entertained if it is made after six months from the date on which the claim has fallen due. The countersigning officer may refuse to countersign bills if presented after this period ;Provided that the Commissioner may direct payment of any arrear claim made within one year from the date of completion of the journey if he is satisfied that there was reasonable cause for the delay in preferring the claim and that prima facie the claim is reasonable.
