Section 5 in Pepsu Road Transport Corporation Rules, 1977
5. Travelling and daily allowance.
(1)An official appointed as Chairman or member shall be entitled to draw such travelling and daily allowance as may be admissible to him by virtue of his office under the State Government or the Central Government, as the case may be :Provided that he shall not draw travelling or daily allowance admissible under these rules if for the same journey or for the same day he has drawn travelling or daily allowance, as the case may be, from the Government.(2)The travelling and daily allowance of a non-official appointed as Chairman or member shall be governed by such rules as are applicable to a Punjab Government employee in receipt of similar remuneration.(3)The Corporation may provide a staff car for the use of the Chairman for the discharge of his duties under the Act; and where the Chairman uses such staff car for any journey no travelling allowance shall be paid to him in respect of that journey.
