Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ALL INDIA SERVICES (LEAVE TRAVEL CONCESSION) RULES, 1975 CONTENTS 1. Short title and commencement 2. Definition 3. Regulation of Leave Travel Concession 4. Interpretation ALL INDIA SERVICES (LEAVE TRAVEL CONCESSION) RULES, 1975 11. Vide Notification No. 24/2/74-A.I.S. (II), dated 10th February, 1975. I n exercise of the powers conferred by sub-section (1) of Sec. 3 of the All India Services Act, 1951 (61 of 1951), the Central Government after consultation with the Governments of the States concerned, hereby make the following rules, namely:- 1. Short title and commencement :- (1) These rules maybe called the All India Services (Leave Travel Concession) Rules, 1975. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Definition :- In these rules, unless the context otherwise requires, a member of the Service means a member of an All India Service, as defined in Sec. 2 of the All India Services Act, 1951 (61 of 1951). 3. Regulation of Leave Travel Concession :- (1) The Leave Travel Concession of a member of the Service, serving in connection with the affairs of Union, shall be regulated in the same manner and subject to the same conditions, as are applicable to the officers of Central Civil Services, Group 'A'. (2) The Leave Travel Concession of a member of the Service serving in connection with the affairs of a State, shall be regulated in the same manner, and subject to the same conditions' as are applicable to the officers of .the State Civil Services, Class I: Provided that the concession afforded to a member of the Service under this sub-rule shall not at any time be inferior to that to which he would be entitled under sub-rule (1), had he been appointed to serve in connection with the affairs of Union.] 4. Interpretation :- If any question arises as to the interpretation of these rules, it shall be referred to the Central Government for decision. GOVERNMENT OF INDIA'S DECISION: 1(1) Travel by air or air- conditioned First Class is not admissible under the LTC Rules of the Central Government. 2(2) LTC is not admissible to visit a place outside India. 3(3) A question has been raised whether LTC is admissible during the period of suspension. It is clarified that a Government servant under suspension cannot avail of LTC as he cannot get any leave including casual leave during the period of suspension. As he continues to be in service during the period of suspension, members of his family are entitled to LTC. 4(4) Proviso to Rule 3(2) of LTC Rules empowers an Officer to opt for the Central Rules. It is clarified that in a particular block of years, a member of the Service serving under the State Government can exercise option to be governed by either Central Rules or the State Rules in toto. It is not permissible to pick up certain features of the State Rules and certain other features of the Central Rules for the purpose of claims. 5(6) The Central Government have decided that in the case of Leave Travel Concession to visit any place in India (other than home town), once in a block of four years the reimbursement of fare may be allowed for the entire distance both ways without any deduction in respect of the first 400/160 Kms. as at present. There will, however be no change in regard to the Leave Travel Concession, to home town under which a Government employee will have to bear the liability in respect of the first 400/160 Kms. as the case may be. These orders are applicable to All India Service officers also who are governed by the Central Rules. 6-7(7) The simplified procedure laid down in the DP and AR OM No. 31011/1/77-Estt-A, dated 1st October, 1977, is applicable to members of All India Services also, who are governed by the Central Rules. 83. In so far as persons serving in" the Indian Audit and Accounts Department are concerned, these orders issue in consultation with the Comptroller and Auditor General of India. 9(9) Leave Travel Concession to Central Government employees and M.T.D.C. Buses regarding.-I am directed to forward herewith letter No. A-14/R 19/99, dated the 17th March, 1986 alongwith its (Not Printed) enclosures from the District Manager, Telephones, Nagpur on the above subject and to say that the facility of availing Leave Travel Concession by Government servants by travelling in private chartered buses has been withdrawn with effect from 11th July, 1985 in terms of this Department's Office Memorandum No. 31011/2/84-Estt. (A), dated the 11th July, 1985 (Copy enclosed). It is observed from the enclosed letter that Private Transporters in Nagpur are chartering the buses of the Maharashtra Tourism Development Corporation and arc conducting L.T.C. tours for the Government employees on long routes. The M.T.D.C. is also issuing certificates in such a manner as to be misused by the private operators who issue misleading advertisements to give the impression that travel by their buses chartered from M.T.D.C. is permissible for purposes of L.T.C. The actual fact is that travel by vehicles operated by private operators, irrespective of the fact whether such vehicles are owned by them or chartered by them from others, does not qualify for purposes of L.T.C. It is only travel by buses directly operated on tours by State Tourism Development Corporations that qualifies for purposes of L.T.C. and not travel by bus of State Tourism Development Corporation chartered out by them to private parties. In the circumstances, it is requested that the suitable directive may be issued to the Maharashtra Tourism Development Corporation to desist from issuing letters like the one a t Annexure-A to the enclosure. This is necessary because notwithstanding the issue of such letters, L.T.C claims of the employees concerned are not admissible and the Corporation of the State Government may unwillingly get a bad name on this account. R.235(2) of the General Financial Rules, 1963 (Third Edition)-The undersigned is directed to say that the President has been pleased to decide that employees of the Lakshwadeep and A and N Administrations may be sanctioned an advance of 90% of the estimated ship fare from Island and Main Land and back for availing Annual Free Sea Passage. It has also been decided to increase the amount of advance for availing Leave Travel Concession from 80% to 90% of estimated fare in respect of the Central Government employees. 2. Necessary amendments in this regard to R.235(2) of the General Financial Rules, 1963 and to Government of India's decision (2) below this rule are enclosed. 3. This Ministry's O.M. No. F. 17(1)-E 11(A)/75, dated 27th November, 1975 and O.M. No. F. 17(1)-E 11(A)/86, dated 30th April, 1986 arc hereby cancelled. 4. So far as persons serving in the Indian Audit and Accounts Department are concerned these orders issue in consultation with the Comptroller and Auditor General of India. 5. Ministry of Home Affairs etc. are requested to bring these orders to the notice of all their attached and subordinate offices. 10 "Government of India's Decision((1)-The employees of the A and N a n d Lakshadweep Island and Central Government employees posted in these Island who are entitled to avail the annual free Sea Passage between Islands and Mainland as a condition of their service may be given an advance limited to 90% of the estimated amount which Government would have to reimburse in respect of the cost of the journeys both ways. Other terms and conditions laid down in R.235 of the General Financial Rules, 1963as amended from time to time would also apply*. 1. [DP and AR File No. 24/2/74-A.I.S. (II), Vol II.] 2. [DP and AR file No. 11022/1/77-A.I.S. (II).) 3. [DP and AR File No. 11022/11/77-A.I.S. (II).] 4. [DP and AR letter No. 11022/6/77-A.I.S. (II), dated 1st October, 1977.] 5. [DP and AR letter No. 31011/11/77-Estt. (A), dated 1st September, 1978.] 6. [DP and AR letter No. 11022/1/77-AIS (II), dated 7th November, 1977.] 7. [DP and AR OM No. 31011/1/77-Estt. (A), dated 1st October, 1977.] 8. [O.M. No. 31011/17/85-Estt. (A), dated 3id April, 1986, Government of India Ministly of Personnel, Public Grievance and Pension (Department of Personnel and Training).] 9. [No. 31011/9/86-Estt. (A), dated 18 April, 1986 Government of India, Ministry of Personnel, Public Grievances and Pension, (Department of Personnel and Training).] 10. [Min. of Fin. (Deptt. of Exp.) O.M. No. P. 17(4)-E. 11(A)/85, dated 8th September, 1986.]