Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com ANDHRA PRADESH PANCHAYAT RAJ SARPANCH, UPA SARPANCH AND MEMBERS OF GRAM PANCHAYAT (TRAVELLING ALLOWANCE AND DEARNESS ALLOWANCE) RULES, 2000 CONTENTS 1. Short title 2. Travelling Allowance and Dearness Allowance to Sarpanch, Upa Sarpanch and Members of Gram Panchayat 3. Approval of journeys and submission of bills 4. Regulation of any matter ANDHRA PRADESH PANCHAYAT RAJ SARPANCH, UPA SARPANCH AND MEMBERS OF GRAM PANCHAYAT (TRAVELLING ALLOWANCE AND DEARNESS ALLOWANCE) RULES, 2000 In exercise of the powers conferred under Section 268 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act No.13 of 1994), the Governor of Andhra Pradesh hereby makes the following Rules relating to the Travelling Allowance Daily Allowances of the Sarpanch, Upa-Sarpanch and Members of Gram Panchayat. 1. Short title :- These Rules may be called the Andhra Pradesh Panchayat Raj Sarpanch, Upa-Sarpanch and Members of Gram Panchayat (Travelling Allowance and Dearness Allowance) Rules, 2000. 2. Travelling Allowance and Dearness Allowance to Sarpanch, Upa Sarpanch and Members of Gram Panchayat :- The Sarpanch, Upa-Sarpanch and Members shall be allowed Travelling Allowance and Dearness Allowance as follows : (a) If the tours undertaken within the Mandals, no Travelling Allowance and Dearness Allowance shall be paid. (b) The Sarpanch shall be eligible to draw sitting fee for attending Mandal Parishad meetings at the rates admissible under relevant Rules from Mandal Parishad Funds. (c) If he does not utilise the Government vehicle for journeys outside Mandal jurisdiction, the Travelling Allowance shall be as follows : (i) by train : Second Class Sleeper fare; (ii) by bus : Bus fares; (iii) by scooter : Rs.0.55 per Km. subject to a maximum of Rs.55/- (Rupees fifty five only) per day; (iv) by car : Rs.2/- per Km., subject to maximum of Rs.100/- per day. (d) Where the places are connected by train the journey should necessarily be performed by train. If the Sarpanch or Upa-Sarpanch or Member performs journey by motor cycle or car between such meeting propulsion charges for himself, shall be limited to the train fare entitled, whichever is less. (e) Daily Allowance : Rs.30/- (Rupees thirty only) for each day of journey. 3. Approval of journeys and submission of bills :- (1) (a) For journeys outside the Mandal jurisdiction but within the District, the prior approval of Extension Officer (Panchayats) is necessary. (b) for journeys outside the District, the prior approval of Collector (Panchayats) is necessary. (c) for journeys outside the State, prior approval of Commissioner, Panchayat Raj is necessary. (2) The claims under these Rules shall be preferred within three months from the last day of the journey. (3) The TA Bills shall be admitted for payment only after they are scrutinised and countersigned by the Extension Officer (Panchayats). 4. Regulation of any matter :- The Commissioner, Panchayat Raj and Rural Employment shall be the final authority in regard to the regulation of any matter arising out of the application of these Rules.