Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PARLIAMENTARY SECRETARIES (TRAVELLING ALLOWANCES) RULES, 1965 CONTENTS 1. Title 2. Definitions 3. Reimbursement of certain deductions 4. Payment of advance travelling and daily allowances 5. Use of Government Vehicles 6. Accommodation in Travellers Bungalows, etc 7. Insurance for air travel 8. Concessional rates to be utilised 9. Controlling Officer 10. Payment after pre-audit 11. Application of Karnataka Civil Services Rules KARNATAKA PARLIAMENTARY SECRETARIES (TRAVELLING ALLOWANCES) RULES, 1965 In exercise of the powers conferred by Section 8 of the Karnataka Parliamentary Secretaries Allowances Act, 1963 (Karnataka Act 15 of 1963), the Government of Karnataka hereby makes the following rules, namely. 1. Title :- These rules may be called the Karnataka Parliamentary Secretaries (Travelling Allowances) Rules, 1965. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Advance" means a repayable advance made to a Parliamentary Secretary on account of travelling and daily allowance; (b) "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. 3. Reimbursement of certain deductions :- On the cancellation of a journey due to official reasons or due to circumstances which were unavoidable and beyond the control of the Parliamentary Secretary, he shall be entitled to be reimbursed by Government, any deductions made by an Air Transport or Railway authority when refunding the fare on account of the cancellation of air passage or the railway journey respectively. 4. Payment of advance travelling and daily allowances :- (1) A Parliamentary Secretary 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. 5. Use of Government Vehicles :- Whenever a Parliamentary Secretary uses in the public interest a Government Department vehicle, including a vehicle maintained for guests by a Government Guest House, he shall be entitled, at his option, to use the vehicle and pay the full charges prescribed for the use of Government vehicles and draw daily allowance and road mileage for the days on which the vehicle is so used or to use the vehicle free of all charges, and in such a case, he shall not be entitled to road mileage but shall be entitled to draw daily allowance for the days on which the vehicle is so used. 6. Accommodation in Travellers Bungalows, etc :- A Parliamentary Secretary shall while on tour on duty, be entitled to accommodation in Travellers' Bungalows or Guest Houses maintained by Government on payment of rent at such rates as are applicable to a Government servant of the highest class occupying such accommodation. 7. Insurance for air travel :- 1 [x x x x x.] Explanation.Claim for insurance premium for air journeys should be supported by the receipts or policies issued by the Insurance Companies. 1. Rule 7 omitted by GSR 118, dated 20/22-3-1968, w.e.f. 25-4- 1968 8. Concessional rates to be utilised :- The concessional rates allowed by Air Transport or Railway authorities, shall be availed of by a Parliamentary Secretary if the return journey is expected to be performed within the period during which a return ticket is available. 9. Controlling Officer :- A Parliamentary Secretary shall be his own Controlling Officer. The signature of a Parliamentary Secretary 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. 10. Payment after pre-audit :- All sums due from Government to a Parliamentary Secretary which are outstanding on the day on which he relinquishes office, shall be paid to the Parliamentary Secretary after pre-audit by the Accountant General. 11. Application of Karnataka Civil Services Rules :- (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 Services Rules governing the payment of travelling allowance to a Class I Officer of the State Civil Service drawing a pay of one thousand and two hundred rupees or more per mensem shall, mutatis mutandis, be applicable to a Parliamentary Secretary. (2) If any question arises regarding the applicability of any rule referred to in sub-rule (1) to a Parliamentary Secretary, it shall be referred to the State Government, and the decision of the State Government thereon shall be final.