Section 81(6) in The West Bengal Motor Vehicles Rules, 1989
(6)The non-official members, shall however, receive travelling allowance at par with what the Government servants belonging to Group A (Class I) services are entitled to in connection with journeys for the purpose of the Transport Authority and also be entitled to receive advance as admissible to the Government servants, subject to adjustment :Provided that this sub-rule shall apply in to the case of the meeting at the headquarters.
