Section 18 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
18. Allowances of members.
(1)The travelling allowance of an official member of the Central Advisory Committee shall be governed by the rules applicable to him for journey performed by him on official duties and shall be paid by the authority paying his salary.(2)The non-official members of the Central Advisory Committee shall be paid travelling allowance for attending the meeting of such Committee at such rates as are admissible to an officer of the rank of Director of the Central Government and daily allowances shall be calculated at the maximum rate admissible to such Director.
