30A. Travelling and other Allowances to Members of the Board and its Committees.
(1)A member of the Board or any Committee, other than a Government servant, shall be entitled to draw in respect of any journey performed by him for the purpose of attending a meeting of the Board or of a duly constituted Committee thereof or for the purpose of discharging any duty assigned to him by the Board or the Committee concerned travelling allowance and daily allowance at the highest rates admissible to Government Servants of the first grade under the rules and orders made by the Central Government and for the time being in force.(2)(Deleted vide Tobacco Board (Second Amendment) Rules 1980. Published in the Gazette of India, Part-II, Section 3(1), dated 12.1.1985).(3)No travelling allowance or daily allowance shall be allowed to a member unless he certifies that he has not drawn any travelling or daily allowance from any other source in respect of the journey and halt for which the claim is made.(4)Travelling allowance shall be payable from the usual place of residence of a member to the place of the meeting or the place where he has gone to attend to any business of the Board or any of its Committees and back to his place of residence;Provided that when the journey commences from, or the return journey terminates at any place other than his usual place or residence, the travelling allowance shall be limited to the amount that would have been payable had the journey commenced from or terminated at the usual place of residence or to the amount payable in respect of the actual journey undertaken, whichever is less;Provided further that in special circumstances and with the previous approval of the Central Government the Chairman may grant travelling allowance from place other than the usual place of residence of a member.(5)The Chairman shall be the controlling officer for the purposes of travelling and daily allowances of the members of the Board or of any Committee thereof.
