THE CHHATTISGARH JANPAD PANCHAYAT MEMBERS (TRAVELLING ALLOWANCE AND OTHER ALLOWANCES) RULES, 1995

Rule - 1. Short title.-

These rules may be called the Chhattisgarh Zila Panchayat Members (Travelling allowance and other allowances) Rules, 1995.

Rule - 2. Definitions.-

In these rules unless the context otherwise requires.-

(a)      “Act” means the Chhattisgarh Panchayat Raj Adhiniyam, 1993 (No. 1 of 1994);

(b)      “Member” means a member of Janpad Panchayat, other than the member referred to in clause (iii) of sub-section (1) of Section 22 of the Act;

(c)      “Panchayat” means the Janpad Panchayat;

(d)      “Place of meeting” means a place fixed for the meeting of the Panchayat or a place to which journey is required to be performed by President, Vice-President and any member under general or special order of Government.

(e)      the expression “Place of residence” means in case of the President, Vice-President and the member and the member of the Janpad Panchayat, the place intimated to the Chief Executive Officer, where the member usually resides if such place is within the Janpad Panchayat area and if his actual place of residence is situated outside the Janpad Panchayat area, then the specified nearest place within the Panchayat area;

(f)       “President and Vice-President” means the President and Vice President of Janpad Panchayat

Rule - 3. Travelling and daily allowance admissible on tour.-

(1)     Subject to the provisions of these rules, the President, Vice President and the members of the Panchayat shall be entitled to travel in Higher class of bus or rail as specified in column (4) of the following table and to draw daily allowance at the rate as specified in column (3) of the said table.

1.        President Rs. 20/- First Class of Railway or and Vice-President higher class of Bus.

2.        Member Rs. 20/- Second Class of Railway sleeper or higher class of Bus.

(2)     The President, Vice-President or any member who is getting any fixed honoraria shall not be entitled to draw daily allowance.

(3)     The total daily allowance payable in a month to the different categories as specified in column (2) of the following table shall not exceed the amount as specified in column (3) of the said table :

1.        President Rs. 120/-

2.        Vice-President Rs. 80/-

3.        Member Rs. 60/-

(4)     The members of Chhattisgarh Legislative Assembly who are ex-officio members of the Panchayat by virtue of the provision of the Act shall not be entitled to draw any allowance under these rules.

(5)     President, Vice-President or any member whose place of residence is at a distance of more than eight kilometers from the place of meeting subject to the provision of these rules, shall be entitled to draw.-

(i)       Travelling allowance for the journey performed by him for attending a meeting of the Panchayat and back to his place of residence at the following rates.-
 

(a)      by railway, one return actual fare of the Class in which he performs the journey;

(b)      by road in a Public bus (stage carriage) one return actual fare ;

(ii)      Daily allowance for the day of meeting at the rate mentioned in sub-rule (1);

(iii)     the traveling allowance under clause (1) of sub-rule (5) shall be calculated by the shortest route and cheapest mode of journey.

(6)     The traveling allowance payable in a month to the different categories of members specified in column (2) of the following table shall be limited to the maximum number of journeys undertaken as specified against each in column (3) of the said table :

1.        President 6

2.        Vice-President 4

3.        Member 3

Rule - 4. Tour outside Jurisdiction.-

(1)     If the President, Vice President or any Member undertakes any tour outside the jurisdiction of the Panchayat concerned in connection with any meeting, he shall be entitled to draw daily allowance and traveling allowance at the rate specified in sub-rule (1) of rule 3, subject to the provisions of subrule (2);

(2)     No such tour shall be undertaken unless authorized by general or specific order of the District Collector;

Provided further that no tour shall be undertaken outside the District unless, the State Government specifically permits for it in advance.

Rule - 5. Tour by own vehicle.-

Tour by own vehicle shall not be permitted.

Rule - 6. Tour by Panchayat vehicle.-

(1)     When a vehicle is provided to President, Vice-President and any member of Panchayat, the monthly ceiling on consumption of Petrol / diesel and maintenance of such vehicle shall be governed by the instructions issued by the Panchayat and Rural Development Department from time to time.

(2)     No Panchayat Vehicle shall be taken outside the jurisdiction of the concerned Panchayat without the written permission of Divisional Commissioner.

Rule - 7. Bill.-

(1)     A bill for the traveling and daily allowance shall be claimed in the form appended to these rules duly countersigned by the officers mentioned to column 3 of the following table :

1.        President District Collector

2.        Vice-President and Member Sub-Divisional Officer (Revenue)

(2)     The traveling allowance bill shall be accompanied by motor service tickets and / or PNR number / the number of Railway tickets as the case may be.

Rule - 8. Other allowances and facilities.-

The President and Vice President shall be entitled to the following other allowance and facilities :

1.        President 1. Honorarium Rs. 750/-

2.        Incidental / hospitality allowance Rs. 250/- 2. Vice-President 1. Honorarium Rs. 500/- 2. Incidental / hospitality allowance Rs. 150/

Rule - 9. Claim for allowances.-

(1)     A claim for allowance under these rules, shall be preferred within one year of its becoming due.

(2)     A claim for traveling, daily allowance and other allowance shall be deemed to have become due on the last day of the month to which it relates.

(3)     If claim is preferred after one year, the reasons for the delay for submission of the same shall be stated by the claimant in his bill to the satisfaction of the countersigning authority.

Rule - 10. Fund.-

The expenditure on various items mentioned in these rules will primarily be out of the funds of the Panchayat concerned.

Rule - 11. Removal of difficulties.-

If any question arises about the interpretation of these rules, the matter shall be referred to the State Government whose decision shall be final.

Rule - 12. Repeal.-

All previous rules on the subject shall stand repealed from the date of final publication of these rules, n the “Chhattisgarh Gazette”.

FORM

(See Rule 7)

Bill to claim Travelling and / or Allowance

1.        Name of Panchayat ……………………………..

2.        Name of office bearer ……………………………..

3.        Date of journey and mode …………………………….. there of place of journey (From ………….. to …………..)

4.        Period of stay for which daily …………………………….. allowance is claimed

5.        Enclosures ……………………………..

6.        Date of submission of bill ……………………………..

7.        Total amount claimed ……………………………..

I, hereby declare that the above information is correct according to my knowledge and belief. …………… …………………… Countersigned Signature