Section 8(4) in The Maharashtra Khadi and Village Industries Rules, 1970
(4)When the Chairman travels in the Board's car, he shall not be entitled to claim any mileage. When he travels in his own private car, between places connected by rail, he shall draw two-thirds of the full road mileage under B.C.S.R. 397(a) provided the conditions laid down in Instruction I below that rule are satisfied! When he travels in his own private car between places not connected by rail, he may draw full road mileage as admissible under B.C.S.R. 414-1.A Member-Secretary of the Board may also use his own car for a journey by road and in that case may draw road mileage as a Grade I Officer at two-thirds of the full road mileage under rule 397(a) of the B.C.S.Rs. between places connected by rail if the conditions laid down in Instruction I thereunder are satisfied or full road mileage between places not connected by rail under rule 414-1 of the B.C.S.Rs.'
