Section 1 in The High Court Judges Travelling Allowance Rules, 1956
1. Short title.
- These Rules may be called the High Court Judges [***] [Omitted by S.R.O. 708, dated 28th February, 1957.] Travelling Allowances Rules, 1956.[1-A. Definitions. [Substitued by G.S.R. 48, dated 9th January, 1959.]- In these rules, unless the context otherwise requires.](a)[ "Full wagon" means - [Inserted by G.S.R. 344(E), dated 18th May, 1976 (w.e.f. 18th May, 1976)](1)between places connected by rail(a)By goods train - any quantity up to the maximum carrying capacity of a wagon and "wagon" means a 4-wheeler wagon only;(b)By passenger train or by road - the mileage allowance will be limited to the amount chargeable for 6000 kilograms by goods train;(2)between places not connected by rail 6,000 kilograms][av)] [Re-lettered as Cl. (aa), by G.S.R. 344(E), dated 18th May, 1976 (w.e.f. 18th May, 1976)] headquarters' means -(i)in relation to a Judge directed by the Chief Justice to perform his normal duties for a period exceeding three months at a place other than the principal seat of the High Court, such place; and(ii)in other cases, the principal seat of the High Court;(c)[ `mileage allowance' means the road mileage, allowance at the rate notified by the concerned Director of Transport for Taxi/Autorickshaw.] [Inserted by G.S.R. 194(E), dated 7th November, 1986 (w.e.f. 7th November, 1986)]
