Section 21(6) in The Coal Mines Provident Fund Scheme
(6)[ In matters regarding grant of travelling and daily allowance to the non'-official members of the Board not covered in this paragraph orders issued by the Central Government from time to time shall apply] [Sub-para (6) added vide O.S.R. 1772 dated 6.11.63.].Note:- (1) No daily or travelling allowance in respect of any day or journey, as the case may be, shall be daimed from the Fund by a trustee if he has drawn or will draw allowance for the same from his employer or as a member of the Legislature or of any Committee or Conference of Government and no travelling allowance shall be claimed if he uses a means of locomotion provided at the expense of Government or his employer.Note:- (2) Where the journey is performed by road between places connected by railway road mileage shall be paid only if the trustee concerned certifies that the journey was undertaken by road to avoid loss of time which the journey by railway would have entailed and the distance travelled does not exceed 75 miles in a single journey.
