Section 8 in The Inland Waterways Authority Of India Rules, 1986
8. Travelling Allowance, joining time and joining time pay.
- The Chairman, Vice-Chairman and every Full time member shall be entitled to such travelling allowance, joining time and joining time pay while proceeding to join duty on their initial appointment and on reversion therefrom as are admissible to the highest category of officers in the while-time employment of the Authority in accordance with the regulations applicable in that behalf.Provided that in the absence of any such regulations made by the Authority in that behalf, the travelling allowance, joining time and joining time pay shall be regulated in accordance with the rules or orders made by the Central Government for regulation of travelling allowance, joining time and joining time pay in respect of officers of the Central Government of and above the rank of Joint Secretary.
