Bihar Development of Ayurvedic and Unani Systems of Medicine (Payment of Allowances) Rules, 1953
Published vide Notification No. 10092-L.S.G., dated 25th November, 1953
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- These Rules may be called the Bihar Development of Ayurvedic and Unani Systems of Medicine (Payment of Allowances) Rules, 1953.
- For attendance at any meeting of the Council or the Faculty or an Advisory Committee appointed under sub-section (1) of Section 18 of the Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951, the President and the members of the Council, the Chairman, Convener and members of the Faculty or the members of an Advisory Committee shall be paid travelling allowance at rates admissible to Government servants of the first grade. Halting allowance shall be paid at the rate of Rs. 5 (five) a day in each case. No halting allowance shall be admissible for the day on which travelling allowance is drawn.
- The payment of travelling allowance and halting allowance will generally be regulated in accordance with the Bihar Travelling Allowances Rules, as amended from time to time.
