Section 6 in The Maharashtra Industrial Development Rules, 1962
6. Travelling allowance.
(1)The Chief Executive Officer and the Chief Accounts Officer shall be entitled to travelling allowances for (he journeys performed in the sendee of the Corporation on the scale provided for Grade I Officers of the State Government.(2)Notwithstanding anything contained in sub-rule (1), the Chief Executive Officer shall, whether he is a Government servant deputed on foreign service conditions or not and irrespective of the pay drawn by him, in the case of journeys on tour including various types of journeys for which travelling allowance is admissible as for the journey on tour, be entitled to travel by air :Provided that, such concession shall not be admissible to him for journeys on transfer and similar types of [journeys] [Substituted by G. N. of 22.7.1966.] and, in the case of any types of journeys, to the members of his family.(3)A bill for travelling allowance, daily allowance or conveyance allowance, as the case may be, claimed by the Chief Executive Officer or the Chief Accounts Officer shall be countersigned by the Chief Executive Officer.
