Section 21(3) in The Coal Mines Provident Fund Scheme
(3)Where such trustee, being a member of a State Legislature attends a meeting of the Board, he shall be entitled -(i)when the State Legislature is not in session, to such travelling and daily allowance as are admissible to grade-I officers of the State Government; and(ii)when the State Legislature is in session, to such travelling and daily allowance as are admissible to the members of the Legislature for attending meeting of the Legislature.
