Travelling allowance.
(1) A member of the 1[Legislature of the
Union territory of Jammu and Kashmir] shall be entitled to the following
rates of travelling allowance and daily allowance in respect of a journey
to attend a session of 2[Legislative Assembly of the Union territory of
Jammu and Kashmir] or a sitting of a Committee or for transacting any
other business connected with the duties as such member :—
(a) Journey by Road.—
3[Road mileage by the shortest route at the
rate of
4[Nine rupees per kilometer, unless the expenses on the propulsion of vehicle are met by the
5[Government of the Union territory of Jammu
and Kashmir]] per Km. between the usual place of residence of a member
and the place where a session of
2[Legislative Assembly of the Union
territory of Jammu and Kashmir] or a meeting of a committee is held or
such other business is conducted provided the journey is not within the
radius of eight miles of the place where
2[Legislative Assembly of the Union
territory of Jammu and Kashmir] meets or such other business is transacted.
(b) Journey by Air.—A member who performs the journey by air—
6[(i) from one place to another place in the
7[Union territory of
Jammu and Kashmir] excepting from and to Frontier District
through a neighbouring State shall be entitled to draw travelling
allowance at one and one half times the standard fare for such
air journey ;]
(ii) from any place within the
7[Union territory of Jammu and
Kashmir] from where he is deputed to any place outside the
7[Union territory of Jammu and Kashmir] shall be entitled to
draw travelling allowance equivalent to one and one fourth of
the standard air fare ;
(iii)
6[from Frontier District to any other part of the
7[Union territory
of Jammu and Kashmir] through neighbouring State or vice
versa, shall be entitled to draw Traveling Allowance at the
standard fare plus Rs. 150/- as incidental charges for such air
journey plus mileage for the part journey by road.
Explanation.—The rate for such air journey shall also be applicable to air
journey from Pathankot to Nobra and vice versa.
(c)
8[Journey by Rail.—A member who performs the journey by rail
shall be entitled to draw the railway fare of one and one-half of the Ist class
or actual fare of the Ist class air conditioned railway coach.]
9[(d) Journey by road between places connected by rail.—A member
who performs a journey by road between the places connected by rail, either wholly or in part may draw the road mileage referred to in clause
(a) in place of the Travelling Allowance which would have been admissible
to him had he travelled by rail :
Provided that the total amount of the Traveling Allowance drawn by
such member for the entire journey shall not exceed the amount which
would have been admissible to him had he performed such journey by rail.]
8[(1-a) If a member or any delegation of members required under
orders of the Speaker of the Legislative Assembly
10[x x x x] to visit a place
or
3[places outside the Union territory] in the discharge of his duties as a
member of committee of a delegation, he shall be entitled to Travelling
Allowance in accordance with sub-section (1) of this section and for halts
at such place or places Daily Allowance at the rate specified in sub-section
(2) of section 3 :
Provided that for halts at
11[places outside the State] he shall be
entitled to 75 increase over the Daily Allowance rate admissible under
section 3.]
(2) In calculating allowance for journeys by road fraction of a kilometer
shall be omitted from the total of a bill for any one journey but not from
the various items which make up the bill.
1. Substituted for “State Legislature” by S.O. 3466(E) dated 05.10.2020.
. Substituted for “either House of the State Legislature” by S.O. 3466(E) dated 05.10.2020.
3. Substituted vide Act XVI of 1976.
4. Substituted vide Act IX of 2001.
5. Substituted for “Government” by S.O. 3466(E) dated 05.10.2020.
6. Substituted vide Act XVI of 1976.
7. Substituted for “State” by S.O. 3466(E) dated 05.10.2020.
8. Substituted vide Act XIII of 1980 w.e.f. 1-4-1980.
9. Substituted by vide Act XVI of 1976.
10. Certain words omitted by S.O. 3466(E) dated 05.10.2020.
11. Substituted ibid for “places outside the State”.