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] [Section 14(1)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1)(ii) in The Bihar Home Guards Rules, 1953

(ii)The period spent in reaching a parade or assembly ground will also count as duty. Home Guards shall get a single railway or bus fare of the lowest class spent by him in reaching the place and duty allowance at the rate of Re. 1.50 per day, provided duty allowance is not drawn in accordance with sub-rule (i) above.