[Cites 0, Cited by 0]
[Entire Act]
Union of India - Section
Section 10 in The Iron Ore Mines Labour Welfare Cess Rules, 1963
10. Remuneration to members.
| (a) | In respect to journey by air. | Actual fares paid subject to the approval of the Government. |
| (b) | In respect of journey by rail. | Single first class fare plus an allowance forincidental expenses at such rates as may be fixed by the CentralGovernment for its officers of the first grade from time to time,where first class accommodation is available. Where first classaccommodation is not available on the particular train or railwayline by which he travels, the member will have the option totravel in air-conditioned accommodation, by paying from his ownpocket, the difference between the fares for the air-conditionedand the first class accommodation and where he does not exercisethis option, he will be entitled to single fare for the highestclass of accommodation excluding air-conditioned accommodation,actually provided on the particular train or the railway lineplus an allowance for incidental expenses at such rates as may befixed by the Central Government for its officers of the firstgrade from time to time. |
| (c) | In respect of journey by road. | Where the journey is performed en the ly byroad, road allowance at the rates admissible to the CentralGovernment officers of the first grade, subject to the conditionthat the member concerned furnishes a certificate to the effectthat journey was undertaken by road to avoid loss of time whichjourney by rail would have entailed by road exceeds 120kilometres in a single journey, road allowance will be payableonly for the first 120 kilometres for each journey. |