Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUSINSTITUTIONS AND ENDOWMENTS TRUSTEES T.A. D.A. RULES, 1987 CONTENTS 1. Short title 2. . 3. . 4. . 5. . 6. . 7. . 8. . ANDHRA PRADESH CHARITABLE AND HINDU RELIGIOUSINSTITUTIONS AND ENDOWMENTS TRUSTEES T.A. D.A. RULES, 1987 In exercise of the powers conferred by sub-section (1) ofSection 153 of the Andhra Pradesh Charitable and Hindu Religious Institutionsand Endowments Act,1987 (Act No.30 of 1987) the Governor of AndhraPradesh hereby makes the following rules relating to T.A. and D.Aof trustees, the same having been previously published as requiredunder sub-section (1) of Section 153 of the said Act. 1. Short title :- These rules may be called the Andhra PradeshCharitable and Hindu Religious Institutions and Endowments TrusteesT.A. D.A. Rules 1987. 2. . :- The conditions for the payment of Travelling Allowanceand Daily Allowance to the Trustees ofCharitable or Religious Institutionsor Endowments, shall unless otherwise provided for in these rules,be the same as those laid down in the Andhra Pradesh Special Pay andAllowance Rules. 3. . :- A trustee shall be entitled to draw, from out of thefunds of the institution or the endowment, of which he is a trustee,travelling and other allowances at the rates mentioned in the tablebelow for journeys made by him, in connection with the business ofthe institutions or endowments; Explanation:- Mileage is admissible as per rules underthe Andhra Pradesh Special Pay and Allowances Rules where there isno public conveyance. Provided that not more than one daily allowance shall be drawnin respect of each period of twenty-four hours of halt at the placewhere the meeting is held or the work is performed. 4. . :- Notwithstanding anything contained in Rule 3, in thecase of Charitable Religious Institution or Endowment with morethan one trustee, travelling allowance for journeys made in connectionwith the inspection of properties of the institution or attendingcourts, on behalf of the institution or for other matters, the T.Aand allowances shall be admissible to only one of the Trustees toundertake the journey for the purpose mentioned above, as the Commissioner,the Regional Joint Commissioner, the Deputy Commissioner or AssistantCommissioner as the case may be, may decide. 5. . :- If an Executive Officer of a Charitable or ReligiousInstitution or Endowment is appointed as a trustee or a fit personof some other institution, such trustee or fit person shall be entitledto draw, from out of the funds of the institution of which he is trusteeor fit person, travelling allowance in accordance with the rules containedin the Andhra Pradesh Special Pay and Allowances Rules. 6. . :- The controlling and countersigning authority in respectof the travelling allowance bills of the trustees shall be as follows: 7. . :- Travelling allowance shall be paid only after its sanctionby the controlling and countersigning authority and shall be subjectto final check in the audit of accounts of the Charitable and ReligiousInstitutions or Endowments concerned. 8. . :- No claim for travelling allowance shall be admitted,if it is made after six months from the date on which the claim hasfallen due from the date of completion of the journey for which theclaim relates, provided that the competent authority may authorisethe payment.