Section 21 in The Coal Mines Provident Fund Scheme
21. Fees and allowances.
(1)The travelling allowance of an official trustee shall be governed by the rules applicable to him for journey performed on official duty and shall be paid by the authority paying his salary.(2)[ Subject to the provisions of sub-paragraphs (3), (4) and (5), every non-official trustee shall be paid travelling allowance for attending the meetings of the Board at such rates as are admissible to grade-I officers of the Central Government and daily allowance calculated at the maximum rates admissible to Grade-I Officers of the Central Government in the respective localitiesProvided that, where such trustee -(i)arrives at the place of the meeting at 12 noon or in the afternoon of the day immediately preceding the day of the meeting or leaves the place of the meeting in the forenoon of the day immediately succeeding the day of meeting, he shall be entitled to one half of the daily allowance for such days of arrival and departure:(ii)arrives at the place of the meeting in the forenoon of the day immediately preceding the day of the meeting or leaves the place of the meeting at 12 noon or in the afternoon of the day immediately succeeding the day of the meeting, he shall be entitled to full daily allowance for such days of arrival and departure.](iii)[ arrives at and departs from the place of the meeting on the same day, he shall be entitled to full daily allowance for the day of meeting.] [Clause (iii) sub-para (2) added vide G.S.R. 1772 dated 6.11.63.](3)Where such trustee, being a member of a State Legislature attends a meeting of the Board, he shall be entitled -(i)when the State Legislature is not in session, to such travelling and daily allowance as are admissible to grade-I officers of the State Government; and(ii)when the State Legislature is in session, to such travelling and daily allowance as are admissible to the members of the Legislature for attending meeting of the Legislature.(4)Where such trustee, being a member of either House of Parliament, attends meeting of the Board, he shall be entitled to such travelling allowance and daily allowance' as may be admissible to him under the rules laid down by the Central Government' on the subject from time to time.(5)Where such trustee is neither a member of the State Legislature nor of either House of Parliament and he resides at the place where the meeting of the Board' is held and he attends such meeting. he shall be entitled only to the actual amount of conveyance hired subject to a maximum of Rs. 10/-. per day.(6)[ In matters regarding grant of travelling and daily allowance to the non'-official members of the Board not covered in this paragraph orders issued by the Central Government from time to time shall apply] [Sub-para (6) added vide O.S.R. 1772 dated 6.11.63.].Note:- (1) No daily or travelling allowance in respect of any day or journey, as the case may be, shall be daimed from the Fund by a trustee if he has drawn or will draw allowance for the same from his employer or as a member of the Legislature or of any Committee or Conference of Government and no travelling allowance shall be claimed if he uses a means of locomotion provided at the expense of Government or his employer.Note:- (2) Where the journey is performed by road between places connected by railway road mileage shall be paid only if the trustee concerned certifies that the journey was undertaken by road to avoid loss of time which the journey by railway would have entailed and the distance travelled does not exceed 75 miles in a single journey.
