Section 6(1) in Indian Council Of World Affairs Rules, 2006
(1)Members covered under clauses (b) and (d) to (h) of sub-section (2) of Section 7 shall be entitled to allowances in accordance with the O.M.No.F.6(26)-EIV/59, dated the 5th September, 1960 of the Government of India in the Ministry of Finance, as amended from time to time.
