Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA MINISTERS, MINISTERS OF STATE AND DEPUTY MINISTERS TRAVELLING ALLOWANCES RULES, 1959 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 6A. . 7. . 8. . 8A. . 9. . 10. . 11. . 12. . 13. . KARNATAKA MINISTERS, MINISTERS OF STATE AND DEPUTY MINISTERS TRAVELLING ALLOWANCES RULES, 1959 In exercise of the powers conferred by sub-section (1) of Section 15 of the Karnataka Ministers Ministers of State and Deputy Ministers Salaries and Allowances Act, 1956 (Karnataka Act 5 of 1957), the Government of Karnataka hereby makes the following rules, namely:- 1. . :- These rules may be called the Karnataka Ministers[Ministers of State and Deputy Ministers] Travelling Allowances Rules, 1959. 2. . :- In these rules, unless the context 1[x x x] otherwise requires. (a) "Act" means the Karnataka Ministers 2[, Ministers of State and Deputy Ministers] Salaries and Allowances Act, 1956; (b) "Advance" means a repayable advance made to a 3 [Minister, Minister of State or Deputy Minister] on account of travelling and daily allowance; (c) "Day" means a calendar day beginning and ending at midnight; but an absence from Headquarters which does not exceed twenty- four hours shall be reckoned for all purposes as one day, at whatever hour the absence begins or ends. 1. The word "or" omitted by GSR 542, dated 2-12-1967 2. Inserted by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 3. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 3. . :- 1When a 2 [Minister, Minister of State or Deputy Minister] travels by road, rail or air and claims road mileage, railway or air fare respectively, the Daily Allowance shall not be claimed in addition to road mileage, railway or air fare, as the case may be, except in cases of minimum absence of eight hours from headquarters on any Calendar day]. 1. Rule 3 substituted by Notification No. GAD 28 BAM 59, dated 6- 11-1959 2. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 4. . :- 1When a journey by air or by train by 2 [a Minister, Minister of State or Deputy Minister] is cancelled due to official reasons or reasons beyond his control, he shall be entitled to be reimbursed by t h e Government, any deductions made by an Air Transport or Railway authority; while refunding the fare on account of the cancellation of the air passage or the railway journey, as the case may be.] 1. Rule 4 substituted by GSR 285, dated 5-8-1968 and shall be and shall be deemed always to have been substituted 2. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have been substituted w.e.f. 29-5-1968 5. . :- (1) A 1 [Minister, Minister of State or Deputy Minister] shall be entitled to an advance of travelling and daily allowance in respect of tours undertaken by him in the discharge of his official duties, whether by road, rail or air. (2) An advance drawn shall be adjusted in the appropriate Travelling Allowance Bill before the end of the month following the month in which the advance is drawn. 1. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 6. . :- When no motor car is taken with him while on tour outside the State, a 1[Minister, Minister of State or Deputy Minister] shall be entitled, at his option, on surrendering the conveyance allowance for the day and any road mileage to which he may be entitled to, to recover actual hire charges of a motor car if one is hired by him at the place of halt in the interest of public service. A certificate to the effect that the journey undertaken in the car was on official business and that the hiring of a motor car was necessary in the public interest shall be furnished by the 2 [Minister, Minister of State or Deputy Minister] with the bill. 1. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 2. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 6A. . :- 1When a 2 [Minister, Minister of State or Deputy Minister] while making a journey by road in a motor car provided by the State Government, has to undertake in the public interest, further journey by train or by air, he shall be entitled to the petrol charges incurred by him for the return of the motor car to Bangalore from the place at which he ceases to use the motor car.] 1. Inserted by Notification No. GAD 20 GAM 66, dated 2-12-1969 (GSR 542) 2. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 7. . :- Whenever a 1[Minister, Minister of State or Deputy Minister] uses in the public interest a Government Departmental vehicle, including a vehicle maintained for guests by a Government Guest House, he shall be entitled 2[at his option, to use the vehicle and pay the full charges prescribed for the use of Government Vehicles and draw daily allowance, conveyance allowance and road mileage for the days on which the vehicle is so used, or] to use the vehicle free of all charges 3 [and in such a case, he shall not be entitled to road mileage but shall be entitled to draw daily allowance as well as proportionate conveyance allowance for the days on which the vehicle is so used]. 1. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 2. Inserted by Notification No. GAD 27 BAM 60, dated 23-1-1961 and shall always be deemed to have been inserted 3. Substituted for the words "but in such a case, he shall draw daily allowances only and not any mileage or conveyance allowance for the days on which the vehicle is so used" by Notification No. GAD 4 BAM 60, dated 24-2-1960 8. . :- A1[Minister, Minister of State or Deputy Minister] shall, while on tour on duty, be entitled to accommodation in Travellers' Bungalows or Guest Mouses maintained by Government on payment of rent at such rates as are applicable to 2 [Government servants of the highest class] occupying such accommodation. 1. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 2. Substituted for the words "Government Servants" by GSR 542, dated 2-12-1967 8A. . :- 1 When a Minister, Minister of State or Deputy Minister travels by Air, he shall be entitled to an insurance premium of ten rupees per trip each way insurance against accidents during such journeys, provided the claim is supported by receipts or policies issued by the insurer.] 1. Rule 8-A inserted by GSR 292, dated 7-8-1968 and shall be and shall always be deemed to have been inserted 9. . :- 1 x x x x] 1. Rule 9 omitted by GSR 719, dated 21-10-1965 10. . :- The concessional rates allowed by Air Transport or Railway authorities, shall be availed of by a 1 [Minister, Minister of State or Deputy Minister] if the return journey is expected to be performed within the period during which a return ticket is available. 1. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 11. . :- A1[Minister, Minister of State or Deputy Minister] shall be his own controlling officer. The signature of a 2 [Minister, Minister of State o r Deputy Minister] on his travelling allowance bill (or on the railway requisition) shall be accepted as an authority for the journey, without requiring any further orders of Government. 1. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 2. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 12. . :- All sums due from Government to a 1[Minister, Minister of State or Deputy Minister] which are outstanding on the day on which he relinquishes office, shall be paid to the 2 [Minister, Minister of State or Deputy Minister] after pre-audit by the Accountant General. 1. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 2. Rule 9 omitted by GSR 719, dated 21-10-1965 13. . :- (1) In respect of any matter for which no specific provision has been made in these rules, the provisions contained in Part VIII of the Karnataka Civil Service Rules, 1958, governing payment of travelling allowance to the 1[Minister, Minister of State or Deputy Minister] : Provided that the provisions of Rule 497 of the said rules shall not be applicable to a 2[Minister, Minister of State or Deputy Minister]. (2) x x x x]3 . 1. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 2. Substituted for the words "Minister or Deputy Minister" by GSR 292, dated 7-8-1968 and shall be deemed to have come into force w.e.f. 29-5-1968 3. Sub-rule (2) omitted by Notification No. GAD 28 BAM 59, dated 18-3-1960