Section 116(ii) in Andhra Pradesh Payment of Salaries and Pension and Removal of Disqualifications Act, 1953
(ii)'Compensatory Allowance' means such sum of money as the Central Government or the State Government concerned, as the case may be may determine as being payable to the Chairman or any other member of a Committee by way of travailing allowance, daily allowance, Conveyance allowance or house rent allowance for the purpose of enabling the Chairman or other member to recoup any expenditure incurred by him in attending any meeting of a Committee or performing any other Function as member of that Committee.
