Section 4 in The Punjab School Education Board Travelling Allowance Regulations
4. Definitions.
- In these Regulations, unless there is anything repugnant in the subject or context :-(a)'Duty Point' means :-(i)at the headquarters, the place or office where a person remains on duty, i.e. the place of employment of the head quarters;(ii)at outstations, the place/office visited on duty, where there are two or more such points at an outstation, the following shall be taken as the duty points:-If the person concerned reaches that station by rail, steamer, or air, the point which is farthest from the railway station, harbour (or jetty) or the air-booking centre, as the case may be; andIf he reaches that station by road, the point which is farthest from the point where the journey to that station commenced.Note. - Where a journey commences/ends at a station which is neither the headquarters nor the place of duty, it may be treated to have commenced/ended at the residence.(b)'Travelling Allowance' means an allowance granted to cover the expenses, which a member/employee/person incurs in travelling in the interest of Board business. It includes an allowance granted for the maintenance of conveyance.(c)Other terms and expressions have the meanings respectively assigned to them in the Punjab Civil Service Rules, unless any terms and expressions are defined in the Punjab School Education Board Act, 1969 or Regulations framed by the Board. In the latter case, the meaning so assigned shall be applicable.
