Section 21 in The first statutes of the Indian Institute of Technology (Indian School of Mines), Dhanbad, 2017
21. Travelling Allowance.
(1)The members of the Board and other Authorities of the Institute and the members of the Committees constituted under the Act or these Statutes or appointed by the Board and other Authorities, other than Government employees and employees of the Institute, shall be entitled to such travelling allowance and daily allowance for attending the meetings of the Authorities and the Committees as may be laid down by the Board from time to time.(2)The members of the Board and other Authorities of the Institute and the Committees, who are Government employees, shall receive travelling allowance and daily allowance from the source from which they draw their salaries at the rates admissible to them:Provided that if, required by the members, the Institute shall reimburse the Travelling allowance or Dearness allowance as laid down by the Board from time to time, to the members concerned if they declare that they shall not claim Travelling allowance or Dearness allowance from any other source.
