Section 9 in Bihar Unorganized Workers Social Security Rules, 2015
9. Allowances of members.
(1)The travelling allowance of an official member of the Board shall be governed by the rules applicable to him for journey performed by him on official duties and shall be granted by the competent drawing authority paying his salary.(2)The non- official member of the Board shall be granted travelling allowance for attending the meeting of the Board at such rates as are admissible to the group "A" officers of the State Government and daily allowances shall be calculated at the maximum rate admissible to Group "A" officers of the State Government in respective places.
