Section 18 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
18. Allowances of members.
(1)The travelling allowances of an official member 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 allowances for attending a meeting of the Committee at such rates as are admissible to Group-A Officers of the State Government and daily allowances shall be calculated at the maximum rate admissible to Group-A Officers of the State Government in their respective places.
