Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 387 in The U.P. Co-operative Societies Rules, 1968

387. [ [Substituted by Notification No. 408-CI/XII-CA-5(1) 69-B, dated 9-8-1973.]

(a)Claim for travelling allowance shall include-
(i)fare of the class in which actually travelled but not higher than the class to which the claimant is entitled under sub-rule (c);
(ii)incidental charges amounting to one half of the fare of the class to which the claimant is entitled under sub-rule (c) of the journey is not performed by air or by rail in air-conditioned class;
(iii)daily allowance as provided under Rule 388.
(b)No charges shall be admissible for road mileage from railway/bus station to camp or back in view of the incidental provided under clause (ii) of sub-rule (a).
(c)Subject to prior approval of the Registrar, a Co-operative Society shall, having regard to its financial position and working capital, determine the class in which the members of its Committee of Management, delegates, and Officers shall be entitled to travel during the co-operative year:
Provided that such class shall not be higher than-
(i)Second class in a co-operative society which on 30di June preceding, had a working capital of less than five lacs of rupees;
(ii)first class in any other co-operative society; Provided further that a co-operative society falling in clause (i) of sub-rule (b) of Rule 388, may allow its officers to travel by air-conditioned railway coach or by air:
(d)Where journey has been performed by road in a conveyance for which hire or propulsion charges have been paid, the person shall be entitled to the fare to which he is entitled under sub-rule (c), besides the incidentals mentioned in clause (ii) of sub-rule (a) ;
(e)Travelling allowance shall be for the distance either actually travelled by the person claiming travelling allowance, or the distance between the place of meeting of his residence whichever is shorter,
(f)Save as provided in these rules, no travelling allowance shall be admissible to any member for attending the meeting of the general body of the society of which he is a member.
Explanation. - The word "class" means the class in which journey is performed by Rail/Bus.]