Section 18(4) in The Employees' Provident Funds Scheme, 1952
(4)[ Where such trustee or member being a member of either House of Parliament attends a meeting of the [Central Board] [Substituted by G.S.R. 808, dated 13.6.1961.][or [the Executive Committee or] [Substituted by G.S.R. 808, dated 13.6.1961.][, the Regional Committee, as the case may be, he shall be entitled to such travelling and daily allowances as may be admissible to him under the rules laid down by the Central Government on the subject from time to time:[Provided that when a Minister is appointed as Chairman or member of the Board or of [the Executive Committee or of the Regional Committee] [Substituted by G.S.R. 808, dated 13.6.1961.][, and attends a meeting of such Central Board or [the Executive Committee or] [Inserted by G.S.R. 1427, dated 16.6.1976.][Regional Committee, as the case may be, his travelling and daily allowance shall be governed by the rules applicable to him for journeys performed on official duties and shall be paid by the authority paying his salary.] [Inserted by G.S.R. 1427, dated 16.6.1976.][Substituted by G.S.R. 808, dated 13.6.1961.][[* * *] [Substituted by G.S.R. 808, dated 13.6.1961.][ Explanation I.-No daily or travelling allowance in respect of any day journey, as the case may be, shall be claimed under this paragraph by a trustee or member of [the Executive Committee or] [Substituted by G.S.R. 808, dated 13.6.1961.][a Regional Committee if he has drawn or will draw allowance for the same from his employer or as a member of any Legislature or of any Committee or Conference constituted or convened by Government and no travelling allowance shall be claimed if he uses a means of transport provided at the expense of Government or his employer.] [Substituted by G.S.R. 808, dated 13.6.1961.][* * *] [Explanation II omitted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).]Chapter-III Appointment And Powers Of Commissioner And Other Staff Of Board Of Trustees
