Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT LEGISLATIVE ASSEMBLY MEMBERS' (TRAVEL FACILITIES BY AIR) REIMBURSEMENT RULES, 1999 CONTENTS 1. Short title and commencement. 2. Definitions. 3. Travel facilities by air. 4. Reimbursement travel by air. 5. Audit of bill. GUJARAT LEGISLATIVE ASSEMBLY MEMBERS' (TRAVEL FACILITIES BY AIR) REIMBURSEMENT RULES, 1999 In exercise of the powers conferred by section 10 read with Section GAB of the Gujarat Legislative Assembly Members' Salaries and Allowances Act, 1960 (Guj. 11 of 1960), the Committee constituted under sub section (1) of section 10 of the said Act in consultation with the State Government, hereby makes the following rules which have been approved and confirmed by the Speaker of the Gujarat Legislative Assembly, namely:- 1. Short title and commencement. :- (2) They shall be deemed to have come into force on and from the 1st August. 1998. 2. Definitions. :- In these rules, unless the context otherwise requires,- (a) "co-traveller" means the spouse of the member or any other member of his family residing with him and dependent on him and travelling jointly with him. (b) "member" means the member of the Gujarat Legislative Assembly. (c) "year" means the financial year. 3. Travel facilities by air. :- Subject to the provisions of these rules, every member shall be entitled to undertake or perform journey along with co-traveller by air from the nearest airport from his residence to and from in any part of India on three occasions each year. 4. Reimbursement travel by air. :- The expenditure incurred by a member 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-l appended to these rules to the Secretary Gujarat Legislature Secretariat. 5. Audit of bill. :- (1) A member 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 A2 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 the 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.