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State of Maharashtra - Section

Section 7 in The Maharashtra Electricity (Supply) Rules, 1963

7. Travelling Allowance.

- The Chairman and other members shall, for journeys performed for the purposes of the Board, be entitled to such travelling allowance as is admissible to the Officers of the Pay Group I of the Board :Provided that, the Chairman and other members may in the discharge of their duties, travel -
(i)by the highest class of accommodation available by railway, including air-conditioned accommodation, or
(ii)by air.