Section 31 in The Rajasthan Industrial Disputes Rules, 1958
31. Travelling Allowance.
- The Chairman or a member of a Board or Court or the Presiding Officer or an Assessor of Labour Court or Tribunal if a non-official shall be entitled to draw travelling allowance and halting allowance for any journey performed by him in connection with the performance of his duties, at the rates admissible and subject to the conditions applicable to a Government servant of the first grade under the Rajasthan Travelling Allowance Rules and Audit Accounts, issued by the Government from time to time.
