[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 :- (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. "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". "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".Supplementary
Himachal Pradesh Amendment Rules, 2023
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.
For rule 89 of the said Rules, the following shall be substituted, namely:-
In rule 114 of the said rules, the following proviso shall be inserted,
namely:-