Section 3 in The Punjab State Aid to Industries Rules, 1936
3. [ Travelling Allowance. [Substituted by Punjab Government Notification No. 3199-I&C-51/1456, dated 13th May, 1951.]
[Sections 10 and 46(2)(h).] - For attending meetings of the Board, the members of the Board or of its Sub- Committee including co-opted members, who are not Government servants and who do not ordinarily reside at he headquarters of Government, shall be paid travelling allowance and halting allowance at the rates fixed for Government servants of Grade I, drawing pay not exceeding Rs. 1,500. Government servants will, however, draw travelling and daily allowance admissible to officers of their grade under the rules in force.][Provided that the members of the Legislative Assembly will draw travelling allowance and halting allowance as admissible under the Haryana Legislative Assembly (Allowances and Pension of Members) Act, 1975, and the rules made thereunder.] [Added by Haryana Notification G.S.R. 50/P.A.5/35/Section 46/Amd.(4)/80, dated 1.5.1980.]
