Section 20(2) in Oil Industry (Development) Rules, 1975
(2)A member other than a Government servant or an employee of a Corporation owned or controlled by the Central Government shall be entitled to draw, in respect of any journey performed by him for the purpose of attending a meeting of the Board or of a Committee or for the purpose of discharging any duty assigned to him by the Board or the Highest rates admissible to Government servants of the first grade under the rules and orders made by the Central Government and for the time being in force.
