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State of Rajasthan - Section

Section 6 in The Rajasthan Urban Improvement Trust (Use of Vehicles) Rules, 1967

6. Condition for the use of Trust Vehicles.

(1)The Trust may prescribe the conditions under which vehicles of the Trust can be used by the Chairman and its Trustees, and employees for bonafide use.
(2)The vehicle of the Trust shall not be used by any officer or servant of the Trust for any purpose if the said officer or servant is in receipt of conveyance allowance.Explanation. - (1) For the purpose of this rule journeys of the Chairman, Trustees, Secretary and other officials of the Trust from their residence to the usual place of office and vice-versa, if not otherwise so authorised by the Government, will not be treated as journeys on duty.
(2)in case of doubt, the Government will decide whether a particular journey should be treated private or official; and if the Government funds that such a journey was undertaken for a private purpose, it shall order recovery of the charges therefore at the following rates, namely:-
(i) Motor car/Jeep. 50 Paise per Kilometer.
(ii) Truck/Tractor, Station Wagon, Pickup and otherVehicles. 1.50 Paise per Kilometer.
(iii) Motor cycles, Scooters, Auto-Cycles 0.25 Paise per Kilometer.
(3)The trust may prepare a list showing the purposes which may be considered official duty for use of vehicles within the jurisdiction of Trust and obtain approval of Government.