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Union of India - Section

Section 6 in The Insurance Regulatory And Development Authority (Salary And Allowances Payable To, And Other Terms And Conditions Of Service Of, Chairperson And Other Members) Rules, 2000

6. Travel allowance

.-(1) The Chairperson and whole-time members while on tour within India or on transfer (including the journey undertaken by self and family) to join the Authority or on the expiry of term with the Authority to proceed to his home town with family, shall be entitled to the journey allowance , daily allowance and transportation of personal effects at the same scales and rates as are applicable to a Group "A" Officer of the Central Government drawing an equivalent pay.
(2)The foreign tours to be undertaken by the Chairperson or whole-time members shall be undertaken only in accordance with orders issued by the Central Government as are applicable to Group "A" Officer of the Central Government drawing an equivalent pay:Provided that the foreign tours of the Chairperson or whole-time members for official purpose shall be approved by the Authority.