Section 14 in M.P. Contractual Appointment to Civil Post Rules, 2017
14. Travelling Allowance and other facilities.
(1)Person appointed to the post sanctioned as contract post in the departmental setup, shall be eligible for travelling allowance and other facilities.(2)In the case of contract appointment of retired persons, they shall be eligible for travelling allowance and other benefits as payable to Government servant for the concerned post/equivalent post.(3)If for any contract appointment post, travelling allowance and other benefits are not prescribed in the rules then the eligibility of travelling allowance and other benefits to the person appointed on such post shall be same as that of the Government servant of the same or equivalent post.
