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Union of India - Section

Section 6 in The Bureau Of Energy Efficiency (Appointment Of Members, Manner Of Filling Vacancies, Fees And Allowances And Procedure For Discharging Their Functions) Rules, 2007

6. Fees and allowances .-(1) Every ex officio Member and Members representing the Departments of the Central Government, State Governments and Organisations associated with or under the Central Government and State Governments shall not be entitled to draw any fee, travelling allowance or daily allowance from the funds of the Bureau.

(2)Every other Member shall be entitled to a sitting fee of Rupees five hundred only for attending a meeting.
(3)A local Member shall be entitled to reimbursement of local conveyance hire charges by way of actual conveyance hire charges subject to such ceiling as may be specified by the Central Government from time to time for attending each meeting.Explanation .-A meeting extending over one sitting shall be treated as one meeting.
(4)A Member may travel by rail in first class or second AC tier, by trains, including Rajdhani Express, Shatabadi, etc., by shortest route, or by air by economy class from his usual place of residence and back for attending the meetings and in case he travels from a station other than the usual place of his residence, the re-imbursement of fare will be restricted to that from the place of residence.
(5)Where journeys are performed by road, the re-imbursement will be limited to first class fare by rail.
(6)
(a)An outstation Member shall be entitled to re-imbursement of single room rent--
(i)for stay in any Government guest house or hotels, single room in medium range India Tourism Development Corporation hotels like Janpath Hotel or residential accommodation provided by registered societies like India International Centre or India Habitat Centre;
(ii)for stay in private lodges or hotels at such rates as may be allowed upto the limits specified by the Central Government from time to time.
(b)Daily allowances at the rate of 90% of the ordinary rates of daily allowances as admissible to the highest grade of civil servant for boarding purposes as specified by the Central Government from time to time.
(c)Actual conveyance hire charges subject to such ceilings as may be specified by the Central Government from time to time.