Section 18(3) in The Employees' Provident Funds Scheme, 1952
(3)[ Where such trustee or member being a member of a State Legislature attends a meeting of the [Central Board] [Substituted by G.S.R. 808, dated 13.6.1961.] or [the Executive Committee or] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).][( the Regional Committee, as the case may be, he shall be entitled-(i)when the State Legislature is not in session, to such travelling and daily allowances as are admissible to Grade I Officers of the State Government; and(ii)when the State Legislature is in session, to such travelling and daily allowances as are admissible to the members of that Legislature for attending meetings of the Legislature.]
