Section 25 in Jawaharlal Institute of Post-Graduate Medical Education and Research Puducherry, Regulations, 2008
25. Travelling and daily allowances to be paid to the President and members of Institute, Governing Body, Standing and ad hoc Committee.
(1)The Chairman and members of the Governing Body and Chairman and members of the Standing Committee and ad hoc committee shall not receive any remuneration or other allowance except travelling and daily allowances for attending meetings of the Governing Body, a Standing Committee or an ad hoc committee, as the case may be.(2)The President and every member of the Institute, the Chairman and members of the Governing Body, the standing and ad hoc committees, if they are whole time officers of government shall be entitled to such traveling and daily allowances for the performance of journeys for attending the meetings of the Institute, Governing Body, standing or ad hoc committees or for attending any other work of the Institute, as are admissible under the rules applicable to them for journeys performed on official duty.(3)Where any travelling and daily allowances are paid to a member of the Institute, the Governing Body, Standing Committees or ad hoc committees, being an officer in the Government, the Institute shall make necessary arrangements for reimbursement of the amount so paid to the authority employing such officer.(4)The President and members of the Institute and the Chairman and members of the Governing Body, standing and ad hoc committees who are not officers in the Government shall be entitled to travelling and daily allowance at the rates prescribed from time to time by the Central Government under Supplementary Rule 190 and the executive decisions and order thereunder.
