Section 35 in The Bihar Industrial Disputes Rules, 1961
35. Travelling allowance.
- The Chairman or a member of a Board or Court, or the Presiding Officer or an Assessor of a Labour Court, or Tribunal if a non-official, shall be entitled to draw travelling allowance for any journey performed by him in connection with the performance of his duties at the rates admissible to the servants of the State Government of the first grade and halting allowance at the maximum rates admissible to such Government servants for purposes of travelling allowance.
