Section 86A in The Rajasthan Financial Corporation (Staff) Regulations, 1958
86A. Employee of Corporation travelling in public conveyance.
- The mileage allowance admissible to an employee of the Corporation travelling in a motor vehicle plying regularly for conveyance of a passengers will be the actual cost of hiring a single seat; provided that for journeys of over 20 miles, for which no halting allowance is admissible in addition to road mileage one and a half times the cost of a single seat may be allowed the extra half being limited to halting allowance.The actual cost should be calculated, in the case of Class 'C' employee of the Corporation on the basic of the fares of the lowest class, when two or more classes are provided on the vehicle and in other cases on the basis of the class actually used subject of course, to maximum limits prescribed above.The employee of the Corporation claiming travelling allowance at higher rates shall be required to furnish the following certificate on their travelling allowance bills before they are countersigned by the controlling officer :-"I certify that I did not perform the road journeys for which mileage allowance has been claimed by taking a single seat in motor vehicle plying regularly for conveyance of passengers."
