Section 5(3) in The Employees' State Insurance (Central) Rules, 1950
(3)[ For attending a meeting of the Corporation, the Standing Committee, Medical Benefit Council or meetings of a Sub-Committee set up by the Corporation, Standing Committee or the Medical Benefit Council, an official member of the Central Government shall draw his travelling allowance from his department on a scale admissible to him under the Central Government rules and the amount so drawn shall, on a demand being made therefor by the Central Government, be reimbursed by the Corporation to that Government.
