Section 11(1) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015
(1)The existing procedure for disbursing in cash travelling allowance to Members of the Legislative Assembly and Legislative Council at the close of each Session and for payment of Travelling Allowance by the University in regard to the attendance at meetings connected with that body will continue unchanged. The Travelling Allowance bills of Members of the Legislative Assembly and the Legislative Council serving as members of the Committees constituted by Government will be countersigned by Secretary of the Committee concerned and forwarded to the Secretary, Karnataka Legislative Assembly or Legislative Council, as the case may be, who will scrutinize them with reference to payments made by him and pass on the bill to the Treasury for payment with intimation to the Secretary of the Committee concerned.
