Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com RULE REGULATING THE PAYMENT OF TRAVELLING ALLOWANCE TO MEMBERS OF CANTONMENT BOARDS, 1926 CONTENTS 1. 1 RULE REGULATING THE PAYMENT OF TRAVELLING ALLOWANCE TO MEMBERS OF CANTONMENT BOARDS, 1926 No. 343, dated the 26th March, 1926. '-In exercise of the powers conferred by Sec. 280 of the Cantonments Act, 1924 (2 of 1924), the Governr- General-in-Council is pleased to make the following rules to regulate the payment of travelling allowance to members of Cantonment Boards, the same having been previously published as required by sub-section (1) of the said section: 1. 1 :- (1) Travelling allowance may be paid to a member of a Cantonment Board on account of a journey undertaken, whether within or without the Cantonment, in pursuance of his duties as such member, or as a member of a Committee of the Board : Provided that the undertaking of the journey has been sanctioned by resolution of the Board, and that in the case of a journey the travelling allowance in respect of which exceeds fifty rupees the resolution has been confirmed by the Officer Commanding-in- Chief the Command. (2) The travelling allowance paid under sub-rule (1) shall not exceed the actual expenditure incurred on the journey or the amount of the travelling allowance which would be admissible in respect of the same journey to a first grade Government servant under the rules for the time being in force in the State in which the cantonment -in: situated, whichever is less.