Section 8 in The M.P. Lok Abhikaranon Ke Madhyam Se Bis Sutriya Karyakram Ka Karyanvayan Niyam, 1997
8. Travelling Allowance.
(1)Every non-official member of District Level Committee, Block Level Committee and Urban Committee shall be entitled to TA and DA at the rates applicable to the members of the District Panchayat, Janpad Panchayat and Municipal Corporation/Municipality as the case may be, for attending the meetings of the Committees and spot inspections in connection with the work of the Committee.(2)Every non-official member of the State Level Committee shall be entitled for TA and DA, at the rates as applicable to the Grade-I officers of the State Government under the Madhya Pradesh Travelling Allowance Rules for attending meetings of the Committees and for spot inspections in connection with work of the Committee.
