The Rajasthan Municipalities (Chairman and Members) Travelling Allowance Rules, 1964
Published vide Notification No. Tax/Rules/F.(20) DLB/63, dated 13-4-1964, published in Rajasthan Gazette, Part 4-C, dated 10-9-1964
RJ702
| LEGISLATIVE HISTORY 6 |
In exercise of the powers conferred by clause (8), sub-section (2) of section 297 of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959), the State Government hereby makes the following rules, namely :-
- Short title and commencement- (1) These rules may be called the Rajasthan Municipalities (Chairman and Members) Travelling Allowance Rules, 1964.
(2) These rules shall come into force after the expiration of one month from the date of their publication in the Official Gazette.
- Definitions.- In these rules, unless the context otherwise requires :-
(a) 'Act' means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);
(b) 'Board' includes a Municipal Council;
(c) 'Chairman' means a member of a Board and includes a co-opted member.
[3. Travelling allowance. - (1) Chairman or a member who performs any journey on official duty may draw Travelling and daily allowance in accordance with the Rajasthan Travelling Allowance Rules for the purpose Chairman and Member shall be treated as Class I Officer].*
[(2) Notwithstanding anything contained in sub-rule (1), the Mayor of the Corporation and the President of the Council may draw Air Fare if they have actually performed journey by Air].
- Daily allowance.- [Deleted]
[5. Journey outside Rajasthan. - If a Chairman or Member of board except, those of Municipal Council and Nagar Nigam undertake journey outside, Rajasthan he shall not be entitled to any travelling allowance unless prior approval of the Collector has been obtained in this regard].
- Counter signature.- The travelling allowance bills of the members shall be countersigned by the Chairman of the Board concerned. The travelling allowance bills of the Chairman will not require counter-signature.
- General instructions.- A Chairman or member claiming travelling allowance and daily allowance shall indicate the full purpose of the journey and in so stating the purpose of the journey avoid the use of phrases, such as, 'On Duty' or 'On Municipal Duty' and shall record appropriate certificates out of the following in addition to those required by any other rule or order :-
Certificate to be Recorded on T.A. Bills
| Nature of Certificate | Circumstances under which necessary | |
| 1. | Certified that I was not provided with any free locomotion at the expense of the Government, local fund or body. | In all cases. |
| 2. | Certified that the payment of this bill has not been received before. | In all cases. |
| 3. | Certified that daily allowance has not been claimed by me for Sundays or other holidays unless I was actually in camp. | In case where D.A. has been claimed for any holiday or Sunday. |
- Repeal.- All orders in force in any municipality in relation to the matters covered by these rules shall stand superseded as from the date of commencement of these rules.
Notifications
[Order No. Tax/Rules/F 20/DLB/63/49367, dated 16-9-1966]
In case of T.A. & D.A. to Government servants. Municipal employees. Municipal members Ex-members and others called as witness in Judicial enquiry under section 63 of the Rajasthan Municipalities Act, 1959, it has been decided that the T.A. and D.A. will be paid by the respective Municipal Boards/Councils at the scales noted below :-
| 1. | Government servants | According to rules applicable to them. |
| 2. | Municipal employees | -do- |
| 3. | Municipal members | -do- |
| 4. | Ex-members | 1st class fair & Rs. 7/- as D.A. |
| 5. | Others | According to the rules of court. |
[Order No. Acctts/F13 (15) Cir/DLB/69/16769, dated 17-6-1970]
It has been brought to my notice that Administrators, who reside outside the Municipal area, charge Travelling and daily allowance for the journey, they perform for working as Administrators of the Municipalities concerned.
The office of the Municipal Boards they visit to work as Administrators on their headquarters, as they receive allowances for working as Administrators.
Under the rules they can only claim actual charges they incur in journey if the distance is within 8 Kilometers and Travelling Allowance in other cases but in no case Daily Allowance can be admissible.
