Rules Referring Grant of Remuneration and Allowances to the President and Members of the Board of Indian Medicine, Uttar Pradesh

Rules Referring Grant of Remuneration and Allowances to the President and Members of the Board of Indian Medicine, Uttar Pradesh

Published vide Notification No 2394-C/4-1012 (1)-52, dated 16th July, 1963, published in U. P. Gazette, Part 1-A, dated 27th July, 1963, page 2066

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In exercise of the powers under Section 42 of the U.P. Indian Medicine Act, 1939, (Act No X of 1939) the Governor of Uttar Pradesh is pleased to make the following rules, the same having been previously published with Notification No. 2394-CI/V-1012 (l)-52, dated May 21,1963, as required by sub-section (1) of the said section of the said Act :

1. The President of the Board shall be entitled to receive a consolidated compensatory allowance of Rs. 150 per mensem from the Board from its own funds to cover the extra expenses, which he may have to incur, as a result of his holding of the office of the President of the Board.
2. (1) The President or a non-official member of the Board, when travelling to attend a meeting of the Board or its Committee or a sub-committee or to perform a duty entrusted to him by the Board, at a place other than his usual place of residence shall, be entitled to the travelling allowance from the Board at the same rates as ordinarily admissible to Government servants of the first class under Rule 20 (b) of Financial Handbook, Volume III for the journeys from his place of residence to such place of meeting and back :

Provided that where concession fares of return journeys are available, travelling allowance shall be limited to the actual cost of the return ticket plus as allowance for incidental expenses at the rate to which he may be entitled each way :

Provided further that where a meeting of the State Legislature or a Committee appointed by it or the State Government is held during or immediately before or in continuation of a meeting of the Board at the same Station, the President or the non-official member, if he is also a member of the State Legislature or a Committee appointed by it or the State Government, shall not be entitled to draw the travelling allowance for the journeys or for the halts if he draws travelling allowances for attending the meeting of the Legislature or a Committee appointed by the Legislature or the State, as the case may be.

(2) The President or non-official member of the Board when attending a meeting of the Board or its Committee or a sub-committee at his usual place of residence, shall be entitled only to receive actual conveyance charges not exceeding Rs. 5 for each day of his attendance at such meeting.

(3) Official members of the Board shall be entitled to receive travelling allowance at the rates admissible to them in respect of their official journeys.