Section 56(2) in The Punjab Motor Vehicles Rules, 1989
(2)A non-official member of the State Transport Authority or a Regional Transport Authority shall be entitled to travelling allowance and halting allowance for attendance at meeting and for any journey(s) performed by him under the orders of the Chairman of the concerned authority in connection with the business of the authority at the rates admissible to Grade I officers of the Government of Punjab:Provided that, -(a)a non-official member, who has his residence at a place other than the headquarters of the authority, will draw halting allowance at full rate even for the day on which he may not have halted for full twenty-four hours at place at which the meeting of the authority is held; and(b)where a non-official member is a member of the Punjab Legislative Assembly, he shall be entitled to draw travelling allowance as is admissible to him under the Punjab Legislative Assembly (Allowance of Members) Act, 1942 and the rules framed thereunder.
