Section 24 in The Postgraduate Institute of Medical Education and Research, Chandigarh, Regulations, 1967
24. Travelling and daily allowances to be paid to the President and members of Institute, Governing Body, Standing and ad-hoc Committee.
(1)The Chairman and members of the Governing Body and Chairman and members of the Standing Committee and ad-hoc committee shall not receive any remuneration or other allowance except travelling and daily allowances for attending meetings of the Governing Body, a Standing Committee or an ad-hoc committee as the case may be.(2)The President and every member of the Institute, the Chairman and members of the Governing Body, the standing and ad-hoc committees, if they are whole time officers of government shall be entitled to such travelling and daily allowances for the performance of journeys for attending the meetings of the Institute, Governing Body, standing or ad-hoc committees or for attending any other work of the Institute, as are admissible under the rules applicable to them for journeys performed on official duty.(3)Where any travelling and daily allowances are paid to a member of the Institute, the Governing Body, Standing Committees or ad-hoc committees, being an officer of Government, the Institute shall make necessary arrangements for reimbursement of the amount so paid to the authority employing such officer.(4)The President and members of the Institute and the Chairman and members of the Governing Body, Standing and ad-hoc committee who are not officers of Government shall be entitled to travelling and daily allowance at the rates prescribed from time to time by the Central Government under Supplementary Rule 190 and the executive decisions and order thereunder.(5)The President may, for special reasons sanction journeys by air not otherwise admissible by members of the Institute, Governing Body, standing or ad-hoc committee. For such journeys, travelling allowance shall be paid at the rates admissible to Grade I officers of the Central Government.
