Section 9(2) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015
(2)A non-official member including a retired officer of the Committees who is entitled to Railway fare higher than the second class, will record in his Travelling Allowance bill, a certificate of having travelled in the class for which Railway fare is claimed therein. Otherwise, the officer will be paid only Railway fare based on the fare of the class in which he actually travelled.
