The Rajasthan Municipalities (Grant of Conveyance Allowance) Rules, 1974
Published vide Notifications No. Estt. (m) F. 18(a)(149) DLB 64 dated November 5, 1974, Published in Rajasthan Gazette, Part 4-C dated 29-5-1975 Page 169 (11-15)
RJ715
As amended from time to time till 12-1-1996.
G.S.R. 81(4). - In exercise of the powers conferred by sub-section (1) and by clause (b) and (t) of sub-section (2) of Section 297 of the Rajasthan Municipalities Act, 1959 (Rajasthan Act, 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 (Grant of Conveyance Allowance) Rules, 1974.
(2) These rules shall come into force after one month from the date of their publication in the Official gazette.
- Repeal and savings.- All orders and rules in force in any Municipality in relation to the matters covered by these rules shall stand suspended from the date of commencement of these rules:
Provided that anything done or any action taken under the orders so repealed shall be deemed to have been done or taken under the provisions of these rules until those are modified or superseded by action taken or orders made under these rules.
- Definitions.- In these rules unless there is anything repugnant to the subject or context-
(a) "Act" means the Rajasthan Municipalities, Act, 1959 (Rajasthan Act, 38 of 1959).
(b) "Board" means a Municipal Board and includes a Council.
(c) "Chairman" means Chairman of a Board and includes President of Council and Administrator appointed by the Government.
(d) "Competent authority’ means the appointing authority of the Municipal Servant.
(e) "Municipal Servant" means any officer and Servant appointed under section 307, 308 and 310 of the Act and includes Administrator appointed under Section 293, 293A and 295 there of and other servants on deputation to the Board.
(f) "Schedule" means schedule appended to these rules.
- Rate of conveyance allowance.- The monthly conveyance allowance will be granted to such Municipal Servants as specified in Schedule 1 for maintaining their own vehicles at the rates noted against each.
Explanation:- 1. The tractor, truck and tempo will not be treated as a vehicle for the purpose of these rules.
- Sanction of competent authority.- The prior sanction for drawal of conveyance allowance in each case shall be obtained from the competent authority.
- Recording of Certificate.- A Municipal Servant who is granted conveyance allowance on the condition of maintaining his own conveyance shall record a certificate on the pay bill of each month in the following form such certificate for the month of January and July shall be countersigned by the Authority declared under Rule 64 of the Rajasthan Municipal Accounts Rules, 1963, provided such counter signatures will not be required in case of Administrators:-
"Certified that I have actually maintained the Motor Car/Jeep/ Motor Cycle/Scooter/Auto Cycle/Cycle No.............. during the period from........to........ for which conveyance Allowance has been claimed by me. Conditions prescribed in Rule 7 and 8 of these rules for drawal of conveyance allowance have not been violated."
- Drawal of conveyance allowance during leave, temporary transfer and joining time.- The drawal of conveyance allowance during leave temporary transfer and joining time shall be regulated as follows:
(a) Conveyance allowance granted on the condition of maintaining Motor car/Jeep/Motor cycle/Scooter/Auto Cycle/Cycle shall not be admissible during:-
(i) joining time, leave other than casual leave, the period of temporary transfer or training treated as duty and also during holidays prefixed to leave or holidays suffixed to leave/joining time.
(ii) any period of more than 15 days at a time during which a Municipal Servant in receipt of conveyance allowance is absent from headquarters or duty or the Motor Car/Jeep/Motor Cycle/Scooter/Auto Cycle/Cycle maintained by him remains out of order or is not used for official journey for any other reasons.
- Mileage allowance not to be drawn when journey is made in Car/Jeep/Motor Cycle/Scooter/Auto Cycle/Cycle.- Except as provided in rule 7, a conveyance allowance is drawn all the year round, is not forfeited during absence from headquarters may be drawn in addition to any other travelling allowance admissible under the rules: provided that a Municipal Servant who is in receipt of a conveyance allowance granted for the up-keep of a Motor Car/Jeep/Motor Cycle/Scooter/Auto Cycle/ Cycle, shall not draw mileage allowance for a journey by a Motor Car/Jeep/Motor Cycle/Scooter/Auto Cycle/Cycle, except on such conditions as may be prescribed by the competent authority.
Schedule
| S. No. | Designation of Municipal Servant | Kind of Vehicle | Rate of conveyance allowance |
| 1 | 2 | 3 | 4 |
| 1. | Administrator (whole-time) Class I, II, III, Municipality Commissioner Municipal Council, Executive Officer Class II & Secretary, Municipal Council, Municipal Engineer, Health Officer- Gr. I, Revenue Officer Gr. I. Officer on Special Duty and Revenue Officer (Gr. I). | Motor Car (Jeep) | Rs. 500/-* |
| 2. | Administrator (whole-time) Class IV, Muni. *[Executive Officer, Class III] Municipality Chief Sanitary Inspector, Revenue Officer, Health Officer Gr. II, Junior Engineer, #[Parokar 1]. | Motor Cycle, Scooter | Rs. 250/-* |
| 3. | Revenue Inspector, Sanitary Inspector Gr. I, Light Inspector, Garden Inspector (Supervisor), Overseer Class I, Assossor. | Auto Cycle | Rs. 150/-* |
| 4. | Executive Officer Assistant Revenue Inspector Class IV, Sanitary Inspector Gr. II, Overseer Gr. II, Asstt. Light Inspector and other posts having touring duties and pay scales not less than the pay scale of Inspector II. | Bicycle | Rs. 50/-* |
| 5. | Other members of subordinate,' Ministerial and Class IV service having touring duties and not covered above for which the competent authority recommends the Director of Local Bodies, Rajasthan and sanction is accorded by him. | Bicycle | Rs. 15/-. |
| **[6. | Octroi employees for collecting cash in respect of the octroi post at district headquarters. | Bicycle | Rs. 50/-.] |
*Substituted vide Notification No. G. S. R. 265/48/F. 18 (a) (149) DLB/64/7466-834 dated, 24-12-1974 Published in Rajasthan Gazette, Part IV-C(I), Ordinary, dated, 30-1-1975.
*Rates Amended as per Notification dated 6-1-1992, Published in Rajasthan Rajpatra, Part 6(ka) Extraordinary dated 13-2-1992.
Note: The eligibility for the above rates and other conditions shall be as notified by this Department Notifications dated 22-5-1981, 22-8-1983 and 16-4-1991.
#Added by Notification dated 22-10-1996.
**Added by Notification dated 21-10-1995. (w.e.f. 1-1-1995).
Notes:- 1. If one is unable to maintain Motor Car/Jeep, he can be allowed the conveyance allowance prescribed for maintaining the Motor Cycle/Scooter.
- If one is unable to maintain a Motor cycle/Scooter, he can be allowed the conveyance allowance prescribed for maintaining the auto Cycle or Cycle.
- If one is unable to maintain a auto Cycle, he can be allowed the conveyance allowance prescribed for maintaining the cycle.
- If one is eligible to draw conveyance allowance for maintaining a lower category of vehicle, but maintaining vehicle of higher category, he can be allowed the conveyance allowance for which he is eligible to draw.
- In case a cycle is provided by the Board, the Municipal Servant shall get such maintenance charges as applicable in case of Government Servants.
