THE COCHIN DEVASWOM BOARD (PAYMENT OF TRAVELLING AND HALTING ALLOWANCE TO THE PRESIDENT AND MEMBERS OF THE BOARD) (AMENDMENT) RULES, 1999

[1]THE COCHIN DEVASWOM BOARD (PAYMENT OF TRAVELLING AND HALTING ALLOWANCE TO THE PRESIDENT AND MEMBERS OF THE BOARD) (AMENDMENT) RULES, 1999

PREAMBLE

In exercise of the powers conferred by Clause (g) of Sub Section (2) of Section 122 of the Travancore-Cochin Hindu Religious Institutions Act, 1950 (Act XV of 1950) and as amended by Act 10 of 1995 issued by the Government of Kerala, the Cochin Devaswom Board hereby amends the earlier notification No. Ml. 3763/93 dated 10-3-1995 published in Kerala Gazette dated 18th July 1995 as follows:

Rule - 1.

(i)       These rules may be called the Cochin Devaswom Board (Payment of travelling and halting allowance to the President and Members of the Board) (Amendment) Rules, 1999.

(ii)      These rules shall be deemed to have come into effect from 24-12-1999.

Rule - 2.

The President and the Members of the Board shall be entitled to travelling allowance at the rate as applicable to Ministers, the Speaker, the Deputy Speaker, the Leader of Opposition and the Chief Whip as per the payment of Salaries and Allowances Act, 1951, as amended from time to time, subject to the monthly ceiling and rate of D. A. (halting allowance) fixed hereunder.

Rule - 3.

A car is provided only to the President for his exclusive use considering the limited financial source of the Board and that he has to supervise the entire area coming under the jurisdiction of Cochin Devaswom Board. The salary of the driver and the cost for repairs and maintenance of the vehicle in full shall be met by Cochin Devasvom Board.

Rule - 4.

The daily (halting) allowance admissible to President and Members of the Board shall be Rs.. 100 per day.

Rule - 5.

The total amount of travelling expenses including travelling allowance and daily (halting) allowance for a month shall not exceed Rs. 5,000 each for the President and Members of the Board.

Rule - 6.

In respect of matters not provided in these rules the provisions contained in the payment of salaries and allowances Act, 1951 (Act XIV of 1951) as amended from time to time shall mutatis mutandis, apply to the President and Members of the Board as in the case of Ministers, Speaker. Deputy Speaker etc.

Rule - 7.

On the commencement of these rules all the existing rules, orders and resolutions of the Board in respect of matters for which provisions is made in these rules shall cease to apply.