Section 9 in Life Insurance Corporation General Rules, 1956
9. Travelling and daily allowances. - (1) Every non-official member shall be entitled to-
(a)travelling allowances for journey performed by him in connection with the work of the Corporation at the rates admissible to officers of the first grade in service of the Central Government:Provided that every such member shall, when travelling by rail, be entitled to travel by air-conditioned accommodation if such accommodation is available;(b)[ daily allowances for halts on duty at the rate of Rs. 30 per day.](2)The travelling and daily allowances of an official member shall be governed by the rules applicable to him for journeys performed on official duty; and in case such official member is not in the service of the Corporation, the Corporation shall make necessary reimbursement to the authority employing such official.
