Section 6(2) in Indian Council Of World Affairs Rules, 2006
(2)A person who is holding a post under the Central Government, the State Government or, as the case may he, a Statutory Authority established or constituted under any law for the time being in force and nominated as a member under sub-section (2) of Section 7, shall get the same allowances as are admissible to his post in accordance with the relevant rules or regulations for the time being in force.
