Section 29 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
29. [ Travelling Allowance to President or Chairman. [Substituted by G. N. of 2.6.1983.]
- Where the President or the Chairman, ordinarily resides outside Greater- Bombay and is required by the Board or the Court of Examiners, as the case may be, to attend an administrative work at the office of the Board or the Court of Examiners, as the case may be, in Greater Bombay, he shall be paid travelling expenses in connection with any journey so undertaken in accordance with clause (ii) of rule 28.]
