(1)Members shall be entitled to travelling allowances for journeys performed for the purposes of the Board, on the scale provided for under the Fundamental and Supplementary Rules applicable to the grade of officers to which the Central Government may declare them to correspond in status.(2)No journey shall be performed by a member for the purposes of the Board, outside the area of its operation, without its prior approval.(3)The Chairman shall be the controlling officer in respect of his own travelling allowance bills as well as those of other members.
