1225. Travelling allowance for journeys to attend an examination.
(a)S. Rs. 127 to 130 of the Fundamental Rules govern the grant of travelling allowance for journeys to attend an obligatory departmental examination.(b)If an officer has culpably neglected the duty of preparing himself for an obligatory examination, the Inspector-General may disallow the travelling allowances to which he would otherwise have been entitled.Note. - (i) For the purpose of this regulation the departmental examination in law and procedure and criminology of Sub-Inspectors is considered to be a single examination of one standard.(ii)In the remarks column of the travelling allowance bill shall be noted the number of occasions on which the allowance has been drawn before for attending the examination.
