Section 28 in The Board and Court of Examiners of Homoeopathic and Biochemic Systems of Medicines Rules, 1965
28. Travelling allowance for attending meeting.
- There shall be paid to the members of the Board and the Court (including the President and Chairman) and the members of the appellate authority (including the Chairman) travelling allowances for journeys undertaken for attending the meetings of the Board, the Court, the subcommittee or, as the case may be, the appellate authority, referred to in the last preceding rule, as follows:-(i)Members who are Government servants may draw the travelling and halting allowances which they may be entitled for travelling on official duties according to their grades under the Bombay Civil Services Rules, 1959.(ii)Non-official members shall draw travelling allowance according to rule 1(1)(b) in section I of Appendix XLII-A to the Bombay Civil Services Rules, 1959.
