Section 21(2) in The Coal Mines Provident Fund Scheme
(2)[ Subject to the provisions of sub-paragraphs (3), (4) and (5), every non-official trustee shall be paid travelling allowance for attending the meetings of the Board at such rates as are admissible to grade-I officers of the Central Government and daily allowance calculated at the maximum rates admissible to Grade-I Officers of the Central Government in the respective localitiesProvided that, where such trustee -(i)arrives at the place of the meeting at 12 noon or in the afternoon of the day immediately preceding the day of the meeting or leaves the place of the meeting in the forenoon of the day immediately succeeding the day of meeting, he shall be entitled to one half of the daily allowance for such days of arrival and departure:(ii)arrives at the place of the meeting in the forenoon of the day immediately preceding the day of the meeting or leaves the place of the meeting at 12 noon or in the afternoon of the day immediately succeeding the day of the meeting, he shall be entitled to full daily allowance for such days of arrival and departure.](iii)[ arrives at and departs from the place of the meeting on the same day, he shall be entitled to full daily allowance for the day of meeting.] [Clause (iii) sub-para (2) added vide G.S.R. 1772 dated 6.11.63.]
