Section 5(4) in The Employees' State Insurance (Central) Rules, 1950
(4)Payments shall not be made to a non-official member earlier than the last date upon which the allowance is claimed. The travelling allowance for both the onward and return journeys will be included in the travelling allowance bill and the payment made thereof treated as final, irrespective of the date of completion of the journey. The Director-General, Employees' State Insurance Corporation, will, however, obtain a formal intimation from the non-official member to the effect that the return journey has, in fact, been completed.] [ Inserted by G.S.R. 1082, dated 29.6.1966.]
