Section 31(2) in Rajasthan Panchayati Raj Rules, 1996
(2)A person claiming travelling and daily allowances shall record on his claim therefore, the following certificates: -(a)Certified that I was not provided with any free conveyance.(b)Certified that the T.A. claimed is in accordance with rules and the amount claimed therein is correct.(c)Certified that I have not claimed/received any amount in respect of this claim, previously from any source.(d)Certified that I have actually performed the journey.
