Supplementary Himachal Pradesh Amendment Rules, 2023

[24th May 2023]

In exercise of powers conferred by proviso to Article 309 of the Constitution of India, the Governor of Himachal Pradesh is pleased to make the following rules further to amend the Supplementary Rules, in their application to the State of Himachal Pradesh, namely :-

Rule - 1. Short title and commencement

(1)     These rules may be called the Supplementary Himachal Pradesh Amendment Rules, 2023.

(2)     They shall come into force from the date of their publication in Rajpatra (e-Gazette), Himachal Pradesh.

Rule - 2. Substitution of rule 71

For rule 71 of the Supplementary Rules (hereinafter referred to as "said rules"), for the words "eight kilometers", wherever occurring the word "thirty kilometers", shall be substituted.

Rule - 3. Substitution of rule 89

For rule 89 of the said Rules, the following shall be substituted, namely:-

"A competent Authority may, by general or special order, permit any Government servant or class of Government servants to draw the actual cost of hiring a conveyance on a journey for which no travelling allowance is admissible under these rules.

Note.-Reimbursement to Government servants of the cost of hiring conveyance on journey within a radius of 30 kilometers, for which no travelling allowance is admissible under these rules, is regulated as per the instructions issued by the Government from time to time".

Rule - 4. Amendment of rule 114

In rule 114 of the said rules, the following proviso shall be inserted, namely:-

"Provided further that Travelling allowance may also not be drawn under this section by a Government servant if he is transferred in the public interest but within the radius of thirty kilometers from the duty point (i.e. the place/ office of employment) at his headquarters or return to it from a similar point".