Section 7 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
7. Travelling allowance.
(1)The Managing Director shall ordinarily be entitled to travelling allowances for the journeys performed in the service of the Corporation as per Travelling Allowance Rules of the State Government for officers of equivalent grade. The State Government may, however, allow a different rate of travelling allowance to Managing Director, as and when necessary.(2)Notwithstanding anything contained in Sub-rule (1) the Managing Director shall, whether he is a Government servant on deputation or not and irrespective of the pay drawn by him, in the case of journeys on tour including various types of journeys for which travelling allowance is admissible as for journeys on tour, be entitled to travel by air.(3)Bills for travelling allowances, daily allowance or conveyance allowance, as the case may be, claimed by the Managing Director shall be countersigned by himself.(4)Any tour to be undertaken by the Managing Director outside the country shall require previous sanction of the Board of Directors of the Corporation. Other tours shall be approved by the Managing Director himself.
