Section 4(6) in The Consumer Protection Rules, 1987
(6)[ In connection with the journey undertaken to and fro by the non-official Members for attending the meeting of the Central Consumer Protection Council or its working group, they shall be entitled to [economy class air fare]. The non-official Members shall be entitled to a sum of [[five thousand rupees] [ Substituted by G.S.R. 64(E), dated 10.2.2005, for " Rs. 1,000 per day" (w.e.f. 10.2.2005).][per each day of the meeting] [ Substituted by G.S.R. 64(E), dated 10.2.2005, for " Rs. 1,000 per day" (w.e.f. 10.2.2005).][as incidental charges to cover the expenditure towards their daily allowance, lodging, local conveyance from residence to the station/airport and from station/airport to the venue of meeting and vice versa . Every claim made under this sub-rule shall be subject to certifying that the Member will not claim any benefit from any other Central Government Ministry, Department or Organization during his visit for attending the meeting of the Central Consumer Protection Council or any of its Working Group. Local non-official Members residing at the place of the venue of the meeting, shall be paid [consolidated conveyance and hire charges] [ Substituted by G.S.R. 175(E), dated 5.3.2004 (w.e.f. 5.3.2004).], to the tune of [rupees five hundred] [Substituted by G.S.R. 591(E), dated 20.8.2009 (w.e.f. 20.8.2009).][per diem irrespective of the classification of the city. Members of Parliament attending meetings of the Council or its Working Group shall be entitled to travelling and daily allowances at such rates as are admissible to such Members.] [Substituted by G.S.R. 175(E), dated 5.3.2004 (w.e.f. 5.3.2004).]
