Section 12 in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015
(12)When a member of Legislature appointed to a Committee, Commission or Board of Enquiry is allowed free boarding and lodging at the expense of State Government or an autonomous industrial or Commercial undertaking or Corporation, or a Statutory body or local authority, in which Government funds have been invested or in which Government have any other interest shall be entitled to only one-fourth of the daily allowance admissible to him under the aforesaid Notification. If only boarding or lodging is allowed free, daily allowance shall be admissible at one-half of the admissible rate.
