Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Employees' Provident Funds Scheme, 1952

(2)[ Subject to the provisions of sub-paragraphs (3) and (4), every non-official trustee or non-official member of the Executive Committee or a Regional Committee shall be allowed travelling and daily allowances for attending the meeting of the Central Board or the Executive Committee or the Regional Committee, as the case may be, at the following rates, namely:-
(i)Travelling allowance,-
(A)a non-official trustee or member residing at the place where a meeting is held shall be allowed the actual expenditure incurred by him on conveyance, subject to the maximum of [rupees one hundred and fifty for each day for travel within the city];
(B)a non-official trustee or member not residing at the place where a meeting is held, shall be allowed,-
(a)actual expenditure incurred by him on air journey by economy class;
(b)actual expenditure incurred by him on single return journey fare by rail [by first air-conditioned class or] [Inserted by G.S.R. 81, dated 20.1.1993 (w.e.f. 6.2.1993).][by 2nd A.C., two tier sleeper or first class, as the case may be; [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).]
(c)actual fare or expenditure incurred by him on road journey by taxi or own car or auto-rickshaw or bus (other than an air-conditioned bus) but not exceeding the rates notified by the concerned Director of Transport for journey by taxi or auto-rickshaw. When the journey is performed between places connected by rail, the fare will be limited to what would have been admissible to the trustee or member under clause (b) of this item.
(ii)Daily allowance,-
(A)a non-official trustee or member residing at a place where a meeting is held shall not be entitled to any daily allowance;
(B)[ a non-official trustee or a member not residing at the place where a meeting is held shall be paid Rs. 1500 per day if the member stays in a hotel, and, not exceeding Rs. 200 per day as expenses towards food.]
Provided that the daily allowance shall be calculated for attending the meeting for the entire absence from the normal place of residence of the non-official trustee or member on calendar day basis, i.e., midnight to midnight as under:-
For absence not exceeding 6 hours Nil
For absence exceeding 6 hours but not exceeding 12 hours 70%
For absence exceeding 12 hours 100%]
[Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).]