Section 75A(2) in The Gujarat Co-Operative Societies Act, 1961
(2)a member of a committee of a society shall, in relation to touring on public business be subject to such condition and limitations as may be prescribed and different rates, conditions and limitations may be prescribed in relation to members of committees of different societies or class of societies.Explanation. - For the purposes of this section "touring on public business" includes-(a)a journey for attending any meeting of the committee;(b)a journey in connection with the performance or any other functions of the committee;(c)a journey for attending any conference sponsored by-(i)the Central Government,(ii)a State Government,(iii)any co-operative institution, or(iv)such other institutions recognised by the State Government in this behalf.]
