These rules may be called
the Chhattisgarh Zila Panchayat Members (Travelling allowance and other
allowances) Rules, 1995. 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 (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 (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. Tour by own vehicle shall
not be permitted. (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. (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. 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/ (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. The expenditure on various
items mentioned in these rules will primarily be out of the funds of the
Panchayat concerned. If any question arises about
the interpretation of these rules, the matter shall be referred to the State
Government whose decision shall be final. 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 SignatureTHE CHHATTISGARH JANPAD PANCHAYAT MEMBERS
(TRAVELLING ALLOWANCE AND OTHER ALLOWANCES) RULES, 1995