Section 10 in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
10. Travelling Allowances.
- The chairperson or a member while on tour or on journey (including the journey undertaken to join the Commission or on expiry of his term with the Commission to proceed to his home town) shall be entitled to the travelling allowance, daily allowance, transportation of personal effects and other similar matters at the same scale and at the same rates as arc prescribed in the High Court Judges (Travelling Allowances) Rules, 1956 or as arc admissible to an Election Commissioner of India in case of the Chairperson and Chief Secretary of the State Government in the case of a member, whichever are better.
