Andhra Pradesh Municipalities (Payment of Travelling Allowance and Daily Allowance to the Chairperson, Vice-Chairperson and Members) (Including the Ex-Officio Members) Rules, 1988
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In exercise of the powers conferred by sub-section (1) of Section 326 read with Section 54 of the Andhra Pradesh Municipalities Act, 1965 (Andhra Pradesh Act No. 6 of 1965), and in supersession of all the previous orders issued on the subject, the Governor of Andhra Pradesh hereby makes the following rules for the payment of Travelling Allowance and Daily Allowance to the Chairperson, Vice-Chairperson and members (including the Ex-officio Members).
- These Rules may be called the Andhra Pradesh Municipalities (Payment of Travelling Allowance and Daily Allowance to the Chairperson, Vice-Chairperson and Members) (including the Ex-officio Members) Rules, 1988.
- The Director of Municipal Administration, shall be the final authority regard to regulation of any matter arising out of the application of these rules.
