13. travelling and daily allowances of members, being whole-time officers of the Corporation or officers of Government.
(1)Every member, being a whole-time office of the Corporation or an officer of Government, shall be entitled to such travelling and daily allowances for the performance of journeys in connection with any work relating to the Board as are admissible under the rules applicable to him journeys performed on official duty.(2)Where may travelling or daily allowances is paid to a member, being an officer of Government the Corporation shall make necessary arrangements for reimbursement of the amount so paid to the authority employing such officer.
