Section 87 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
87. Employees summoned to give evidence in Court of Law.
- An employee who is summoned to give evidence in a Court of Law in respect of any facts which have come to his knowledge in the discharge of his duties, shall be entitled to travelling allowances under Regulation 86 but in every such case in which an employee draws as allowance from the Corporation under this Regulation any payments made by the Court to meet travelling expenses shall be credited to Corporation.
