8A. [ Travelling and daily allowances payable to be members of an Advisory Committee.] [Amended vide notification No. GSR 924(E) dated 20.11.1987]
- Every member of an Advisory Committee not being a Chairman, Managing Director, Director of the Corporation of whole-time officer of the Corporation or an officer of Government, performing journeys in connection with attending the meetings of an Advisory Committee, shall be entitled to the travelling and daily allowances as per admissible on tour to the highest category off Officers, that is, officers of the rank of Commercial Manager and equivalent, in the whole time employment of the Corporation.(2)The Chairman, Managing Director, Director or any whole-time officer of the Corporation or an officer of Government , if a member of an Advisory Committee shall be entitled to such travelling and daily allowances as are admissible under the rules applicable to him for journeys performed on official duty.
