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Union of India - Section

Section 13 in International Financial Services Centres Authority (Salary, Allowances and other Terms and Conditions of Service of Chairperson and Members) Rules, 2020.

13. Travelling allowance.

(1)The Chairperson, while on tour or on transfer (including the journey undertaken at the time of joining his office as Chairperson or on the expiry of his term with the Authority proceeds to his home town), shall be entitled to the travelling allowances, daily allowances, transportation of personal effects and other similar matters at the same scale and at the same rate as are admissible to a Secretary to the Government of India.
(2)A whole-time Member while on tour or on transfer (including the journey undertaken at the time of joining his office as Member or on the expiry of his term with the Authority proceeds to his home town), shall be entitled to the travelling allowances, daily allowances, transportation of personal effects and other similar matters at the same scale and at the same rates as are admissible to Group 'A' officer of equivalent rank in the Central Government.