Section 23(4) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976
(4)Journey by air. - (i) Air travel shall not be permitted as a matter of course.The Central Government may, however, subject to any general instruction in this behalf sanction travel by air of any member of the Committee where it is satisfied that the air travel is urgent and necessary in the public interest.(ii)A non-official member when authorised to travel by air shall be entitled to economy (Tourist) Class where two classes of accommodation, that is, First and Economy (Tourist) Class accommodation, are available on the air lines.(iii)In cases where air-travel is authorised, a non-official member shall be entitled to one standard air fare.(iv)Every member shall be required to purchase return ticket, wherever it is available, when it is expected that the return journey can be performed before the expiry of the ticket. The mileage allowance for the forward and return journeys when such return ticket is available, shall, however, be the actual cost of the return ticket.(v)If, in any individual case, a non-official member asks for general permission to travel by air in connection with his duties as a member of the Committee, the Government may examine the case on merits and grant general permission to the individual concerned to travel by air at his discretion, if they are satisfied that the non-official concerned habitually travels by air on journeys not connected with the performance of official duty.(b)Daily allowance. - (1) A non-official member shall be entitled to daily allowance at the highest rate applicable to Central Government employees of the First Grade. The daily allowance shall be calculated in the same manner as applicable to Central Government employees, the entire absence in their cases being reckoned from and to their ordinary place of residence.
