Section 6(1) in The M.P. State Warehousing Corporation Rules, 1971
(1)A non-official Director who undertakes a journey for attending meeting of the Corporation shall-(a)Where he resides at a place outside a radius of five miles from the place at which the meeting of the Corporation is held be entitled to-(i)travelling allowance for the journeys to and from the place where such meeting is held at the rates as are admissible to a government servant of the first grade under the Madhya Pradesh Travelling Allowance Rules;(ii)daily allowance at the rate of Rs. 15/- per day if the meeting is held at any other place;(b)Where he resides at the place within a radius of 5 miles at which the meeting is held be entitled only to the actual expenses incurred by him for attending such meeting subject to a maximum of Rs. 3/- per day.
