Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT PANCHAYATS (Travelling Allowance to Invitee) RULES, 1978 CONTENTS 1. Short title 2 . Regulations of Travelling Allovyance to invitee other than a Government servantor Panchayat servant 3 . Provisions of Gujarat Panchayats (Trevelling Allowance to President, Vice Presidents and Members of District and Taluka Panchayats) Rules 1964 to apply in certain cases 4 . Travelling allowance of Government Servant or Panchayat Servant as invitee GUJARAT PANCHAYATS (Travelling Allowance to Invitee) RULES, 1978 Whereas certain draft rules called the Gujarat Panchayats (Travelling Allowance to Invitees) Rules 19/7 were published as required by sub-section (3) of section 322 of the Gujarat Panchayats Act, 1961 (Guj. VI of 1962) at page 232, 23301' the Government Gazette, Part I-A dated he 18th October 1977 under the Government Notification Panchayats and Health Department No. KP/167/PRR/90/77 JH, dated 18th October, 1977 inviting objections and suggestions from all persons likely to be affected thereby till the 18th November 1977 and whereat no objections and suggestions were received from the public on the said draft by the Government. Now, therefore, in exercise of the powers conferred br section 323 read with sections 1 16 A and 136 A of the Gujarat Panchayats Act. 1961 (Guj VI of 1962), the Government of Gujarat hereby makes the following rules, namely:- 1. Short title :- These rules may be called the Gujarat Panchayats (Travelling Allowance to Invitees) Rules, 1978. 2. Regulations of Travelling Allovyance to invitee other than a Government servantor Panchayat servant :- When any person other than a Government servant or a Panchayat servant attends a meeting of a District or, as the case may be, a Taluka Panchayat or a meeting of a Committee of any such panchayat as an in/itee under section 136-A or section 116A of the Gujarat Panchayts Act, 1961, the District or as the case may be the Taluka Panchayat may grant him Travelling Allowance at the following rates namely:- (i) for a journey performed by railway, the actual cost of a return fare for the class of accommodation by which a person of his status would normally traeel but not exceeding the cost of first class return fare: (ii) for a journey performed by steamer the actual cost of a return fare for the class of accommodation by which a person of his status would normally travel, but not exceeding the highest class of accommodation in such steamer; (iii) for a journey by road, mileage allowance at the rates not exceeding the rates admissible to an ofHcial of the first grade of District or, as the case may be, a Taluka Panchayat as admissible under rule 9 of the Gujarat Panchayats (Travelling Allowance to Presidents, Vice-President and Members of District and Taluka Panchayats) Rules 1964 according to the status of the invitee as the District or Taluka Panchayat may deem proper. No road mileage shall be admissible when the journey involves travelling between two stations connected by railway. (iv) Daily allowance at the rates not exceeding the rate admissible to an official of the first grade of a District or, as the case may be, a Taluka Panchayat as admissible under rule 14, 15 or 16 as the case may be of the Gujarat Panchayat (Travelling Allowance to Presidents, Vice President and Members of District and Taluka Panchayats) Rules, 1964 according to the status of the invitee as the District or Taluka Panchayat may deem proper. 3. Provisions of Gujarat Panchayats (Trevelling Allowance to President, Vice Presidents and Members of District and Taluka Panchayats) Rules 1964 to apply in certain cases :- In respect of any matter not provided in these rules, the provisions of the Gujarat Panchayats (Travelling Allowance to Presidents, Vice Presidents and Members of District and Taluka Panchayats) Rules, 1964. so far as may be, apply depending upon the static of the invitee as determined under Rule 2. 4. Travelling allowance of Government Servant or Panchayat Servant as invitee :- When any Government Servant or a Panchayat Servant is required to attend any meeting of a Panchayat or its committees as an invitee he shall be entitled to draw Travelling Allowance and Daily Allowance in accordance with the provisions of the relevant rules applicable to in this behalf.