Section 3(2) in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
(2)An official Director, who undertakes journey in connection with the affairs of the Corporation, shall be entitled to draw travelling and daily allowance as may be admissible to him under the rules applicable to him in his official capacity under the Government :Provided that no such Director shall be entitled to draw any such allowance from the Corporation, if for the same journey he has already drawn travelling allowance and/or daily allowances from the Government in his official capacity.
