Section 4 in Grant of Travelling Allowance to Trustees of Religious Institutions Rules
4. Only one of the trustees shall be eligible to draw travelling advance for a particular journey.
- Notwithstanding the provisions contained in rule 3, in the case of religious institution, with more than one trustee, travelling allowance for work connected with the inspection of properties of religious institutions or attending Courts on behalf of religious institutions or such other matter as the Commissioner may decide shall be admissible to one of the trustees only for a particular journey at the rate mentioned in rule 3 and such trustee shall be the person authorised by the trustees or the Board of Trustees to undertake the journey.
