Section 65 in The State Pharmacy Council Rules, 1951
65.
The travelling expenses of members shall be paid as follows :-(1)Officials should draw the travelling allowances which they are entitled to claim according to their grades under the Fundamental Rules or Civil Services Rules as the case may be.(2)A non-official member should be allowed one and a half first class ticket, halting allowances and road mileage according to the rules applicable to first class Government officers. The halting allowances will be admissible for any day for which he is required to halt at a place which is not the place where his permanent residence is situated on the business of the Council or the Committee or Sub-Committee, etc.(3)Employees of the Council shall be entitled to Travelling Allowance at the same rate as Government servants of the same State. The Registrar of the Council shall however be considered to be of the rank of an officer of the State service.N.B. In the event of a member actually travelling throughout the 24 hours between midnight and midnight halting allowances would not be admissible. On the other hand should he halt for less than 24 hours for a meeting he would be entitled to it.
