Section 11 in The Central Waqf Council Rules, 1998
11. Travelling and daily allowances .-(1) Every member, not being an officer of the Government, performing journeys to attend meeting of the Council or in connection with any work relating to the Council shall be entitled to travel, at his discretion, by air or by rail in first class or in second class AC coach wherever available.
(2)Every such member shall be entitled to the following travelling and daily allowances, namely:-Travelling Allowance:(a)By Air(i)[ One standard air fare (Economy Class);][* * *] [ Omitted words "(ii) Incidental expenses subject to a maximum of rupees fifty." by Notification No. G.S.R. 693 (E) dated 25.9.2014 (w.e.f. 30.9.1998)](b)By Rail(i)First Class/II AC coach rail fare, as the case may be;(ii)Incidental expenses subject to a maximum of rupees fifty.Note. - I. In case of air journeys involving overnight halt (either due to non-availability of connective service or due to the cancellation of connective service) at intermediary stations, for which the Airlines does not provide, at its expense, any facility for boarding or lodging to the touring member, he shall be entitled in respect of such overnight halt, one-half of the daily allowance admissible to him [* * *] [ Omitted by Notification No. G.S.R. 709 (E) dated 8.10.2014 (w.e.f. 2.6.1989)]II. While performing journeys by air, he shall purchase return ticket, wherever it is available, when it is expected that the return journey can be performed before the expiry of the period for which the return ticket is available.[III. In respect of journeys by road from residence to the airport or railway station and from these points to the place where a meeting of the Council is being held, the claims for travelling allowance by the members of Central waqf Council shall be regulated in accordance with the such rules as are admissible to the Joint Secretary to the Government of India.] [Substituted by Notification No. G.S.R. 532(E) dated 2.7.2015 (w.e.f. 30.9.1998)]Daily Allowance:(a)[ For each day of the meeting, the claims for dearness allowance by the members of Central Waqf Council shall be regulated in accordance with the such rules as are admissible to the Joint Secretary to the Government of India.] [Substituted by Notification No. G.S.R. 532(E) dated 2.7.2015 (w.e.f. 30.9.1998)](b)In addition to the daily allowance for the days of the meeting, he shall be entitled to full day allowance for the day preceding and the day following the day of the meeting if-(i)he arrives in the forenoon of the day immediately preceding the day of the meeting or on an earlier day;(ii)he departs in the afternoon of the day following the day of the meeting or on a later day:Provided that he shall be entitled to only one-half of the daily allowance for the day preceding the day of the meeting and the day following the day of the meeting if-(i)he arrives in the afternoon of the day preceding the day of the meeting; or(ii)he departs in the forenoon of the day following the day of the meeting.(3)When a person attends any meeting of the Council or its Committee as an invitee, he may be paid travelling allowance and daily allowance at the rates admissible to a member of the Council.(4)A claim of the member travelling by his own transport shall be restricted to rail fare by II Class AC coach by the shortest route.(5)Notwithstanding anything contained in sub-rules (1), (2) and (3), if a member of the Council, is a Member of Parliament, or a State Legislature, he shall not be entitled to any remuneration other than the allowances, defined in clause (a) of section 2 of the Parliament (Prevention of Disqualification) Act, 1959 (10 of 1959), or, as the case may be, other than the allowances, if any, which a member of the Legislature of the State may, under any law for the time being in force in the State relating to the prevention of disqualification for Membership of the State Legislature, receive without incurring such disqualification.
