(4)Traveling allowance shall be payable from the usual place of residence of a member of the Board or any Committee to the place of the meeting or the place where he has gone to attend to any business of the Board and back to his place of residence;Provided that when the journey commences from or the return journey terminates at any place other than his usual place or residence the traveling allowance shall be limited to the amount that would have been payable had the journey commenced from or terminated at the usual place of residence or to the amount payable in respect of the actual journey undertaken, whichever is less;Provided further that in special circumstances and with the previous approval of the Central Government, the Chairman may grant traveling allowance from places other than the usual place of residence of a member.
