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State of Odisha - Section

Section 5 in The Orissa Industrial Housing Rules, 1969

5. Travelling allowance.

- A non-official member of the Advisory Committee shall be entitled to draw travelling and daily allowances for the journey performed by him in connection with his duty as such member at the rate prescribed in the Finance Department Resolution No. 18937-F., dated the 6th August, 1955 as amended from time to time for non-official members attending committees and conferences appointed by Government.