Report No. 58
Conveyance allowance
10.31. Thirdly, we recommend that a conveyance allowance of Rs. 300 per month should be given to Judges of the High Court.
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 58 Conveyance allowance 10.31. Thirdly, we recommend that a conveyance allowance of Rs. 300 per month should be given to Judges of the High Court. |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
