Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY VILLAGE PANCHAYATS (MEMBERS) (TRAVELLING AND DAILY ALLOWANCES) RULES, 1966 CONTENTS 1. Short title 2. Definitions 3. Travelling and daily allowances to members 4. When claim for travelling allowance and daily allowance not to be admitted 5. No travelling allowance when claimed front other source 6. Time-limit for submission of claims 7. Controlling Officers 8. Claims for allowance 9. General BOMBAY VILLAGE PANCHAYATS (MEMBERS) (TRAVELLING AND DAILY ALLOWANCES) RULES, 1966 In exercise of the powers conferred by clause (iv-a) of sub-section (2) of Section 176 read with Section 32-A of the Bombay Village Panchayats Act, 1958 (Bom III of 1959), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (4) of the said Section 176, namely 1. Short title :- These rules may be called the BOMBAY VILLAGE PANCHAYATS (MEMBERS) (TRAVELLING AND DAILY ALLOWANCES) RULES, 1966 . 2. Definitions :- In these Rules, unless the context otherwise requires,- (a) "Act" means the Bombay Village panchayats Act, 1958; (b) "member" means a member of a village panchayat and includes a Sarpanch Upa-Sarpanch, and an associate member. 3. Travelling and daily allowances to members :- Subject to the provisions of these rules, a member of a panchayat shall be entitled to travelling and daily allowances for journeys undertaken by him - (a) for attending a training camp, seminar, gathering or sammelan organized by or under the auspices of the State Government or of the Zilla Parishad or Panchayat Samiti; and (b) with the sanction of the Chairman of the panchayat Samiti in relation to any business of the panchayat; at the same rates, as are admissible under the Bombay Civil Services Rules, 1959, to a Government servant of the Third Grade in receipt of pay exceeding Rs. [190] per month: Provided that no such traveling or daily allowance shall be admissible to any member of a panchayat in respect of any journey undertaken by him within [8 kilometres] of the headquarters of the panchayat concerned or the limits of such panchayat or the usual place of his residence whichever is farther. 4. When claim for travelling allowance and daily allowance not to be admitted :- No bill preferring any claim for traveling and daily allowances in respect of journeys undertaken under rule 3 shall be admitted by the Secretary of the panchayat unless it is accompanied by the communication (either original or duly certified copy thereof) from the authorities specified in that rule requiring or permitting such journey to be performed. 5. No travelling allowance when claimed front other source :- No claim of travelling allowance and daily allowance under these rules shall be admissible, if travelling allowance and daily allowance have been claimed for the same journey from any other source. 6. Time-limit for submission of claims :- A claim for traveling allowance shall be admitted for payment in the financial year in which the journey, in respect of which traveling allowance is claimed, is made: Provided that, - (i) such claim may normally be preferred before the 15th day of the month following the month in which the journey is made, but not later than three months of its becoming due; (ii) a claim for traveling allowance for a journey performed in the month of February or March may, if preferred before the end of the following April, be admitted for payment in the following financial year; (iii) a claim preferred within three months of its becoming due, but not paid during the same financial year owing to protected correspondence or any other reason, may be paid during the next financial year or thereafter; (iv) no claim preferred after the expiry of three months of its becoming due shall be admitted, except for sufficient and valid reasons to be approved by the panchayat. 7. Controlling Officers :- The Sarpanch shall be his own Controlling Officer and also the Controlling officer for the purposes of the claims of travelling and daily allowances of the Upa Sarpanch and other members of the panchayat. 8. Claims for allowance :- (1) A claim for daily and travelling allowances admissible under rule 3 shall be preferred in writing in the Form appended to these rules. (2) A member of a panchayat claiming traveling and daily allowances shall attach the following certificates to the effect that, - (a) he was not provided with any free locomotion at the expenses of the panchayat or the Zilla parishad or panchayat Samiti or the State Government; (b) the travelling allowance claimed by him is in accordance with the rules and that the amount claimed, is correct; (c) he has not received any amount in respect of this claim previously from any other source; (d) he has actually performed the journey. 9. General :- In respect of matters not provided for in these rules, the provisions of the Bombay Civil Services Rules, 1959, relating to travelling and daily allowances, shall apply in relation to journeys provided for in these rules.