Section 248(5) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
(5)An engineer or expert or agency employed under sub-rule(1) shall be paid such travelling allowances and daily allowances as are allowed to him by his organisation where he is employed or such travelling allowance and daily allowance as is admissible to officer of the rank of Deputy Secretary to the Government of Orissa, in Labour & Employment Department.
