Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA LEGISLATURE (PAYMENT OF ADVANCE TRAVELLING ALLOWANCE) RULES, 1957 CONTENTS 1. . 2. . 3. . KARNATAKA LEGISLATURE (PAYMENT OF ADVANCE TRAVELLING ALLOWANCE) RULES, 1957 In exercise of the powers conferred by Section 15 of the Karnataka Legislature Salaries Act, 1956 (Karnataka Act 2 of 1957), the Government of Karnataka hereby makes the following rules, namely:- 1. . :- (1) These rules may be called the Karnataka Legislature (Payment of Advance Travelling Allowance) Rules, 1957. (2) They shall be deemed to have come into force on the 1st March, 1957. 2. . :- In special cases of long and expensive tours on official business, the Chairman, the Speaker, the Deputy Chairman or the Deputy Speaker, can draw an advance for the sum required to cover his travelling and daily allowances, subject to the condition that such advances are adjusted in full by the Chairman, the Speaker, the Deputy Chairman or the Deputy Speaker, as the case may be, on completion of his tours by sending a bill to the Audit Officer. Such advances shall not ordinarily exceed 90 per cent of the travelling and daily allowances admissible for the tours under Section 8 of the Act. 3. . :- When the cancellation of a railway journey or a journey by air is solely due to official reasons, the Chairman, the Speaker, the Deputy Chairman, or the Deputy Speaker shall be entitled to be reimbursed by Government to the extent of the amount actually paid (including charges for reservation) on account of cancellation of the railway journey, or air passage, as the case may be.