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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4) in The Rajasthan Ministers' (Travelling Allowances and Use and Maintenance of Conveyance) Rules, 1974

(4)[When a Minister needs a conveyance for touring beyond a radius of 25 kms. of Jaipur he shall be provided with a motor car at Government cost. When the journey is Performed in such a motorcar, he shall, irrespective of whether he returns to the headquarters on the same day or not be entitled to halting allowance as follows:-
(i) If the absence from the headquarters is more than eighthours. One halting allowance
(ii) If the absence from headquarters is more than four hours,but not more than 8 hours. Half halting allowance
(iii) If the absence from the headquarters is not more thanfour hours. No halting allowance:
Provided that not more than one halting allowance shall be admissible for every absence of 24 hours from the headquarters. The absence from the headquarters begin when he leaves the headquarters on tour and ends when he returns thereto] [Substituted by G.S.R. 259(76), Dated 17-2-1975, Published in Rajasthan Government Gazette part 4-(c), dated 25-3-1976.].