Section 3 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981
3. Travelling allowance to Directors of the Board.
(1)A non-official Director, who undertakes journey in connection with the affairs of the Corporation, at the instance of the Corporation shall be entitled to travelling and other allowances as admissible to the Managing Director.(2)An official Director, who undertakes journey in connection with the affairs of the Corporation, shall be entitled to draw travelling and daily allowance as may be admissible to him under the rules applicable to him in his official capacity under the Government :Provided that no such Director shall be entitled to draw any such allowance from the Corporation, if for the same journey he has already drawn travelling allowance and/or daily allowances from the Government in his official capacity.(3)The Corporation may, at the request of a Director, grant him in advance, travelling allowance not exceeding the estimated amount of expenses for the journey to be undertaken by him.(4)Any amount so paid under Sub-rule (3) shall be recovered in full from the amount of travelling allowances payable to him on completion of the journey.(5)A bill for travelling allowance, daily allowance or any other allowance, as the case may be, when claimed under this rule, shall require to be countersigned by-(i)the Chairman, when the claim relates to himself;(ii)the Managing Director, when the claim relates to a non-official Director; and(iii)the official Director, when the claim relates to the official Director himself, before such bill is submitted for audit and payment by the Corporation.
