[Chairman, Vice-Chairman, Additional-Chairman and Councillors] [Substituted vide H.U.D. Department No. 20079/27.6.94 w.e.f.29.6.1994.] of Municipal Councils shall, for the purpose of determining the rates of travelling allowance to which they are entitled to shall be treated as Grade I [officers of the State Government [* * *] [Substituted vide S.R.O. No. 767/19.7.1990.]].
