Section 93 in The M.P. State Dental Council Rules, 1969
93. Drawing of T.A. as per Madhya Pradesh Services Rules.
(1)Government servants shall draw the travelling allowances to which they are entitled to under the Madhya Pradesh Service Rules.(2)Other members would draw the travelling allowance, daily allowances admissible to the First Class Officers in the State Service.(3)The local members of the State Council and Executive Committee shall draw conveyance allowance Rs. 5 for each day of meeting or business.(4)All office employees of the State Council such as clerk and peons shall be entitled to travelling allowance and halting allowance and road mileage at the same rate as admissible to a Government servant.(5)The Registrar and Secretary shall be the office of Grade II and shall draw travelling allowance accordingly, as allowed according to rules, if they are required to perform journey to attend a meeting out of headquarters.Appeal to State Council
