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State of Chattisgarh - Section

Section 18 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008

18. Allowances of members.

(1)The travelling allowance of an official member of the Sate Advisory Committee shall be governed by the rules applicable to him for journey performed by him on official duties and shall be paid by the authority paying his salary.
(2)The non official members of the State Advisory Committee shall be paid travelling allowance for attending the meeting of such Committee at such rates as are admissible to an officer of the rank of Grade-1 of the State Government and daily allowances shall be calculated at the maximum rate admissible to such Officer.