Section 24 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Regulations, 2013
24. Travelling and daily allowances to be paid to the President, Vice-President and members of the Institute, Governing Body, standing and ad hoc committees.
(1)The President, Vice-President and members of the Institute, the Chairperson and members of the Governing Body and Chairperson and members of the standing committees and ad hoc committees shall not receive any remuneration or other allowances, except travelling and daily allowances for attending meetings of the Governing Body or standing committee or ad hoc committee, as the case may be.(2)The President and every member of the Institute, the Chairperson and members of the Governing Body, the standing and ad hoc committees, if they are whole time officers of Central Government shall be entitled to such travelling and daily allowances for the performance of journeys for attending the meetings of the Institute, Governing Body, standing or ad hoc committees or for attending any other work of the Institute, as are admissible under the rules applicable to them for journeys performed on official duty.(3)Where any travelling and daily allowances are paid to a member of the Institute, the Governing Body, standing committee or ad hoc committee, being an officer in the Government, the Institute shall make necessary arrangements for reimbursement of the amount so paid to the authority employing such officer.(4)The President and members of the Institute and the Chairperson and members of the Governing Body, standing and ad hoc committees who are not officers in the Government shall be entitled to travelling and daily allowance at the rates prescribed from time to time by the Central Government under Supplementary Rule 190 and the executive decisions and orders there under.
