Section 6 in The Minimum Wages (Madhya Pradesh) Rules, 1958
6. Travelling allowance.
- A non-official member of the Committee, or the Board shall be entitled to draw travelling and halting allowance for any journey performed by him in connection with his duties as such member at the rates and subject to the conditions applicable to a Government servant of the first class under the appropriate rules of the Government. His pay for this purpose shall be considered as Rs. 750 per month or such higher sum as the Government may prescribe in any particular case :Provided that a member of the State Legislature and Parliament shall receive the daily and travelling allowances at the rates admissible to them under the Acts regulating their salaries and allowances or the rules made thereunder.
