Section 14 in The Orissa Ayurvedic Medicine Rules, 1960
14. Conditions of service of the Secretary and travelling allowance of President or Chairman and Members of Council and Faculty.
(1)The post of the Secretary shall be non-pensionary and shall carry contributory provident fund benefits if he is not on deputation from a Government office or on re-employment. For purpose of leave, travelling allowance and other conditions of service he shall be governed by the rules prescribed in this behalf for Class II Government servants under the rule making power of the Government. The contribution of the Council towards Provident Fund will be six naye paise per rupee of the actual pay.(2)The non-official members shall be paid travelling allowance at the same rate as is provided for the Class I Officers of the Government under the Orissa Travelling Allowance Rules. The daily allowance and halting allowance of the non-official shall be rupees ten per day. The President and other official members being Government employees they will draw travelling allowance and halting allowance as admissible under rules. The punishment, dismissal, discharge and removal of any officer or employee of the Council other than the Secretary shall be according to rules applicable to the employees of the Government of a similar status.
