Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Legislative Assembly (Leader of the Opposition) (Free Transit by Air) Reimbursement Rules, 2004 CONTENTS 1. Short title and commencement 2. Definitions 3. Travel facilities by Air 4. Reimbursement of fare 5. Audit of bill Gujarat Legislative Assembly (Leader of the Opposition) (Free Transit by Air) Reimbursement Rules, 2004 In exercise of the powers conferred by Sec. 12 read with Sec. 8-B of the Gujarat Legislative Assembly (Leader of Opposition) Salaries and Allowances Act, 1979 (Guj. 16 of 1979), the Government of Gujarat hereby makes the following rules, namely: 1. Short title and commencement :- (1) These rules may be called the Gujarat Legislative Assembly (Leader of the Opposition) (Free Transit by Air) Reimbursement Rules, 2004. (2) They shall be deemed to have come into force on the 1.8.1998. 2. Definitions :- In these rules, unless the context otherwise requires, (a) "the Act" means the Gujarat Legislative Assembly (Leader of the Opposition) Salaries and Allowances Act, 1979 (Guj. 16 of 1979); (b) "co-traveller" means the spouse of the Leader of the Opposition and two other members of his family, residing with and dependent on him and travelling jointly with him; (c) "Leader of the Opposition" means the Leader of the Opposition of the Gujarat Legislative Assembly, as defined in the Gujarat Legislative Assembly (Leader of the Opposition) Salaries and Allowances Act, 1979, (Guj. 16 of 1979); (d) "year" means the financial year. 3. Travel facilities by Air :- Subject to the provisions of Sec. 8-B of the Act and these rules the Leader of the Opposition shall be entitled to undertake or perform journey along with co-traveller by air from the nearest airport from his residence to and fro in any part of India on three occasions in each year. 4. Reimbursement of fare :- The expenditure incurred by the Leader of the Opposition for such travel by air either singly or jointly with co-traveller shall be reimbursed to him to the extent of an amount equal to the fare for journey by railway, by first class or second class air-conditioned, whichever is higher, on furnishing the details of journey in the Form A-1 appended to these rules to the Secretary, Gujarat Legislature Secretariat. 5. Audit of bill :- (1) Leader of the Opposition who claims reimbursement of fare for journey by air, shall send a bill to the Secretary, Gujarat Legislature Secretariat alongwith air fare ticket and the certificate in the Form A-2 appended to these rules, as applicable to his claim. (2) The Secretary of the Gujarat Legislature Secretariat or an Officer authorised by him in this behalf shall countersign the bill and make payment by cheque and forward the accounts of the cheques so drawn to Pay and Account Officer alongwith paid vouchers for post-audit. (3) The Pay and Accounts Officer on receipt of the such paid bills from the Gujarat Legislature Secretariat shall check the bill thoroughly and adjust them in accounts.