Section 107A(1) in The Maharashtra Cooperative Societies Rules, 1961
(1)Travelling Allowance. -(a)Journey by air. - The Chairman or Vice-Chairman of a society which is an Apex Society or a State Level Society or a Co-operative Sugar Factory or a Co-operative Spinning Mill, shall be entitled to travel by air and may claim air fare, by enclosing air ticket to his travelling allowance bill. He shall also be entitled to claim actual taxi fare from the place of his residence to the Airport and vice-versa, whenever such journeys are performed in hired taxies.(b)Journey by railway, steamer or motor transport. - For journeys performed by railway, steamer or motor transport, the member of an Apex Society, State Level Society, a Co-operative Sugar Factory or Spinning Mill or any other society, the working Capital of which is rupees fifty crores or above, shall be entitled to claim one and half times the actual fare for the highest class of accommodation admissible for the journey from the place of residence of the member to the nearest railway station or from the place of residence of the member to the place of the meeting or vice-versa. The member of any other society shall be entitled to claim one and half times the actual fare for journey by the Second Class. No separate taxi fare, from the place of residence to the place of meeting and vice-versa, shall be allowed:Provided that, the member claiming one and half times of the actual fare for the highest class of accommodation of railway, shall produce his railway ticket and if such railway ticket is not produced, he shall be entitled to claim one and half times of the actual fare for the Second Class.A member of an Apex Society, State Level Society, a Co-operative Sugar Factory or Spinning Mill or any other society, the working capital of which is rupees fifty crores or above, using his own car, motor-cycle, etc., shall be entitled to claim road kilometer as admissible to First Grade Officers of the Government of Maharashtra:Provided that, such member shall mention the number of his own car or motorcycle by which the journey is undertaken in the travelling allowance bill.As per provisions of bye-laws of the society a member of the committee of a society travelling by a hired vehicle shall be on production of receipt entitled to a travelling allowance equal to the amount given by-the Government of Maharashtra to its First Grade Officers for such journeys.
