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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015

(1)Railway Fare. - Between places connected by railway, he shall be eligible to draw first class railway fare or railway fare actually paid, by the shortest route, whichever is less, including reservation charges but excluding agency charges paid to a travelling agent. Where a rail journey is cancelled be a non-official member due to the postponement of the meetings he may prefer to the appropriate Railway authority his, claim for refund of cancellation charges (excluding reservation charges) on unreserved railway tickets. The claim should be accompanied by a certificate from the Competent Authority to countersign his T.A. Bills stating that the journey had to be cancelled due to the postponement of the meeting.