Section 4(1) in The Maharashtra Industrial Development Rules, 1962
(1)The non-official members shall be entitled to travelling allowances admissible to a Government Officer of the first grade under the Bombay Civil Service Rules :Provided that, the Chairman, and with the permission of the Chairman a non-official member, may in the discharge of his duty, travel -(i)by the highest class of accommodation available, including air-conditioned accommodation, or(ii)by air.
