Section 8 in The Iron Ore Mines, Manganese Ore Mines And Chrome Ore Mines Labour Welfare Fund Rules, 1978
8. [ Allowances payable to members [ Substituted by the Iron Ore Mines, Manganese Ore Mines and Chrome Ore Mines Labour Welfare Fund (Second Amendment) Rules, 1989 (w.e.f. 21.4.1990).]
.-(1) Every non-official member shall be entitled to receive travelling allowance, daily allowance and conveyance allowance in accordance with the instructions contained in the Ministry of Finance, O.M. No. F.6(26)-EIV/59, dated 5th September, 1960, as for the time being in force.(2)The allowance under this rule shall be admissible only on production of a certificate by the non-official members to the effect that they have not claimed or drawn travelling, daily or conveyance allowance in respect of journeys and halts from any other source.]
