Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT TRAVELLING ALLOWANCE FOR ATTENDING COURT ETC. RULES, 1967 CONTENTS 1. Travelling allowance for attending court etc GUJARAT TRAVELLING ALLOWANCE FOR ATTENDING COURT ETC. RULES, 1967 No. KP/1007/PRR/70/67/JH.-In exercise of the powers conferred by section 323 read with sub-section (3) of the Gujarat Panchayats Act, 1961 (Guj. VI of 1902), the Government of Gujarat hereby makes the following rule, namely:- 1. Travelling allowance for attending court etc :- (1) A Panchayat servant, who on being summoned to give evidence in his official capacity, attends any court or other authority to give evidence, he shall be entitled to draw such travelling allowance or other allowance, as may be admissible to him for a journey on tour in accordance with the relevant rules applicable to him unless he has already been paid any amount by way of travelling allowance o r any other kind of allowance by the court or authority before which he so attended : Provided that where the amount so paid is less than the amount which he would have received under the said relevant rules but for such payment, he shall he entitled to draw a sum equal to the difference between the amount which he would have so received and the amount so paid. (2) While claiming any amount under sub.rule (1), the servant shall attach to his bill a certificate of attendance given by the court or as the case may be, the authority before which he so attended. The court or as the case may be, the authority shall state in the certificate, the amount if any paid to the servant for attendance. Explanation-In this rule, "Panchayat servant" means a servant belonging to the Panchayat service and includes a servant who is posted under a panchayat and whose pay and allowances are paid by the panchayat from its fund.