Section 21 in Jammu and Kashmir Accountability Commission Rules, 2005
21. Travelling allowances
When any person, not in the service of the Government is required by the Commission to appear before it as a witness, he shall be paid travelling allowance for journey calculated under the ordinary rules for the journey or as the government servant on tour and daily allowance, and for this purpose the Commission may declare by special order the grade to which such person shall be considered to belong according to his status in life, and its decision shall be final.
