Section 7 in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015
7.
Subject to such modifications as are specified above, the rule regulating the payment of Travelling allowance to Officers of Government shall be the rules applicable to the payment to Travelling Allowance to non-official also, except where the requirement of specific rule is dispensed with by a special order of Government. Sitting fee, Daily Allowance or Halting Allowance whatever term is allowed in the Government Order constituting the Committee is admissible on the days of meeting in addition to Travelling Allowance admissible for the journeys irrespective of the time of arrival or departure at the place of meeting.
