Section 20(3) in Oil Industry (Development) Rules, 1975
(3)In the case of any journey performed by a member who is an official of the Central Government or an employee of a Corporation owned or controlled by the Central Government, in connection with attending the meetings of the Board or of any Committee or to attend to any other business of the Board, the travelling and daily allowances admissible to him under the rules of the Government or the Corporation under which he is for the time being employed.(GSR 742(E) Dated 13th December 1977)Chapter-V The Board and its Establishment
