Section 18(1) in The Employees' Provident Funds Scheme, 1952
(1)The [travelling allowance and daily allowance of an official trustee or official member of the Executive Committee or a Regional Committee] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] 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.
