Section 31 in Industrial Disputes (Punjab) Rules, 1958
31. Travelling Allowance.
- The Chairman or a member of a Board or Court, or the Presiding Officer or an Assessor of a Labour Court or Tribunal if a non-official, shall be entitled to draw travelling allowance and halting allowance, for any journey performed by him in connection with the performance of his duties at the rates admissible and subject to the conditions applicable to a Government servant of the first grade under the Rules issued by the State Government from time to time.
