Section 24 in The Inland Waterways Authority Of India Rules, 1986
24. Travelling allowances.
- Every outstation non official member of the Advisory Committee attending any meeting of the Advisory Committee shall be entitled:(a)to receive, in addition to the allowance payable under rule 18, travelling allowance at the rates applicable to the highest category of officers in the whole time employment of the Authority.(b)to receive daily allowance at the rate applicable to the highest category of officers in the whole time employment of the authority for the period of journey performed to and from the place of meetings of the Advisory Committee and the place of his residence.
