Section 9 in The M.P. State Road Transport Corporation Rules, 1962
9. Travelling and daily allowances to certain members.
- Such members of the Corporation, who are the members of the Parliament or of the State Legislative Assembly, shall be entitled only to travelling and daily allowances in accordance with the provisions of the Salaries and Allowances of Members of Parliament Act, 1954 (30 of 1954) or the Madhya Pradesh Legislative Assembly Members (Salaries and Allowances) Act, 1956 (No. 4 of 1957), and the rules made thereunder, as the case may be.
