Section 7(2) in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
(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.
