Section 10(2) in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
(2)[] [ Sub-Rule (3) renumbered as sub-Rule (2) by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1989 (w.e.f. 21.4.1990).] The allowances 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 or daily allowance [or conveyance allowance] [ Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1989 (w.e.f. 21.4.1990).] in respect of the journeys and halts from any other source.Procedure Relating to Meetings
