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[Cites 0, Cited by 0] [Section 7(5)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(5)(a) in Andhra Pradesh State Audit Rules, 2000

(a)The rate of recovery of the amount mentioned in sub-rule (4) shall be
(i)at 100% of the travelling allowance, Daily Allowance, if the reports are not submitted within the stipulated period including the extended period under sub-rule i4).
(ii)at 100% of travelling allowance and Daily allowance and 50% of Pay and Allowances if they are not submitted in the period of ten (10) days from the day of the expiry of the said period including the extended period, and
(iii)at 100%of Travelling Allowance, Daily Allowances and pay and Allowances if the Reports are not submitted within a period of five (5) days thereafter.