Section 6 in Bihar Hindu Religious Trusts Rules, 1952
6.
(1)The members of the Board, or a Committee may undertake journeys only for performing specific duties assigned to them by the President or by a regular resolution of the Board or the Committee as the case may be.(2)The President and the members of the Board, whether elected or nominated will, for the purpose of travelling and other allowances, be deemed to be the officers of the first and second grades respectively within the meaning of the relevant provisions of the Bihar and Orissa Service Code.(3)The President and the members if in station at the time of a meeting and not coming from outside will not be entitled to travelling allowance but will be entitled to draw a conveyance allowance of Rs. 3/- and Rs. 2/-. respectively, per meeting.[Section 28 (2) (A)]
