Section 10(1) in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
(1)A member of the Board or its committee or a person associated with the Board under sub-section (7) of Section 4 or a person co-opted as a member of a committee under sub-section (4) of Section 8, other than a Government servant, shall be entitled to draw in respect of any journey performed by him for the purpose of attending a meeting of the Board or of a duly constituted committee thereof, or for the purpose of discharging any duty assigned to him by the Board or the committee concerned.Travelling allowance and daily allowance at the highest rate admissible to Government servants of the first grade under the rules and orders made by the Central Government and for the time being in force :Provided further that, the payment of travelling allowance and daily allowance to a member who is a Member of the Parliament or a Member of a State Legislature shall be regulated in accordance with the Salary, Allowances and Pension of Members of Parliament Act, 1954 or the respective provisions of law pertaining to the Members of the concerned State Legislature.
