Section 21(2) in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
(2)The members of the Board and other Authorities of the Institute and the Committees, who are Government employees, shall receive travelling allowance and daily allowance from the source from which they draw their salaries at the rates admissible to them:Provided that if, required by the members, the Institute shall reimburse the Travelling allowance or Dearness allowance as laid down by the Board from time to time, to the members concerned if they declare that they shall not claim Travelling allowance or Dearness allowance from any other source.
