Section 6 in The National Council For Teacher Education Rules, 1997
6. Travelling and Daily Allowances to Members.
(1)The Chairperson, the Vice-Chairperson and the Member-Secretary shall be entitled to travelling allowance and daily allowance for official tours and journeys at the rates as applicable to the Central Government Officers of their equivalent grades.(2)The non-official members of the Council including the members appointed under clauses (l), (m) and (p) of sub-section (4) of section 3, shall be entitled to travelling allowance and daily allowance for official tours and journeys in accordance with the orders issued by the Central Government in relation to the non-official members of Committees and Commissions and such like categories of persons.(3)Members appointed under clauses (d), (f), (g), (h), (i), (j), (k) and (n) of sub-section (4) of section 3 shall be entitled to receive reimbursement of travelling allowance and daily allowance; if so desired, at the rate applicable to them in their respective organisation.(4)Members appointed under clause (e) of sub-section (4) of section 3 shall be entitled to travelling allowance and daily allowance for official tours and journeys as admissible for attending the meeting of the University Grants Commission.(5)Members of Parliament nominated as Members under clause (o) of sub-section (4) of section 3 shall be entitled to travelling allowance and daily allowance as per orders applicable to the Members of the respective House for attending such meetings.
