Section 5 in The M.P. State Road Transport Corporation Rules, 1962
5. Travelling, daily and conveyance allowances.
- [(1) The Chairman and the Vice-Chairman of the Corporation shall be eligible to draw travelling allowance and daily allowance at such rates as the State Government may from time to time, by general or special order, determine in this behalf.] [Inserted by Notification No. 7-3-77-II-A(2), dated 27-6-1979.](2)[ Non-official members shall be eligible to draw travelling allowances and daily allowance at the rates admissible to Government officer of the first grade drawing a pay of Rs. 1200/- or admissible to a Government officer of the first grade drawing a pay of Rs. 1200/- or more under the Madhya Pradesh Travelling Allowance Rules.(3)Official members shall be eligible to draw such travelling and daily allowances as may be admissible to them under the rules governing such members.(4)A member shall also be eligible to draw conveyance allowance at the rale of Rs. 5/- per day for each day on which he attends a meeting of the Corporation or of a committee appointed by it under Section 12 :Provided that the member-(a)ordinarily resides or carries on business at the place where such meeting is held; and(b)has not made use of any vehicle provided by the Corporation free of charge, for the purpose;(c)the distance actually travelled for attending such meeting in 5 miles or more; and(d)he is not in receipt of any other convenyance allowance.]
