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Union of India - Section

Section 5 in The Employees' State Insurance (Central) Rules, 1950

5. Fees and allowances of members. - [(1) Subject to the provisions of sub-rules (2) and (3), every non-official member of the Corporation, Standing Committee or the Medical Benefit Council shall be allowed travelling and daily allowance for attending the meetings of the Corporation or the Standing Committee or the Medical Benefit Council, as the case may be, at the following rates:-

(i)Travelling allowance:(A)A non-official member residing at the place where a meeting is held shall be allowed the actual expenditure incurred by him on conveyance subject to the maximum of rupees fifty for each day on which he attends one or more meetings;(B)A non-official member, not residing at the place where a meeting is held, shall be allowed to draw:(a)actual expenditure incurred by him on air journey by economy (tourist) class; or(b)actual expenditure incurred by him on journey by rail by second class A.C. two-tier sleeper or first class, as the case may be;(c)actual fare or expenditure incurred on road journey by taxi or own car or auto-rickshaw or bus (other than an air conditioned bus) but not exceeding the rates notified by the concerned Director of Transport for journey by taxi or auto-rickshaw. When the journey is performed between places connected by railway, mileage would be limited to what would have been admissible to the member under clause (b) of this item.(ii)Daily allowance:(A)A non-official member residing at a place where a meeting is held shall not be entitled to any daily allowance;(B)A non-official member, not residing at a place where a meeting is held shall be paid daily allowance at the rate of Rs. 150 (Rupees one hundred and fifty only) per day if the member stays in a hotel and Rs. 100 (Rupees one hundred only) per day if the member does not stay in a hotel:Provided that the daily allowance shall be calculated for the entire absence from the normal place of residence of the non-official member on calendar day basis; i.e., midnight to midnight as under:
For absence not exceeding 6 hours.................................................. Nil
For absence exceeding 6 hours but not exceeding 12 hours....................... 70%
For absence exceeding 12 hours....................................................... 100%
(2)A non-official member of the Corporation or Standing Committee or the Medical Benefit Council who is a Member of Parliament or a Member of State Legislature shall be paid travelling allowance and daily allowance in accordance with the provisions of the Salary, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954) or the respective provisions of the law pertaining to the members of the concerned State Legislature.(2-A) Travelling and daily allowance shall be allowed if a member certifies that he has not drawn any travelling or daily allowance from any other source in respect of the journey and halt for which the claim is made.(2-B) The daily and travelling allowance shall also be payable in respect of the meetings of any Sub-Committee set up by the Corporation, the Standing Committee or the Medical Benefit Council.]
(3)[ For attending a meeting of the Corporation, the Standing Committee, Medical Benefit Council or meetings of a Sub-Committee set up by the Corporation, Standing Committee or the Medical Benefit Council, an official member of the Central Government shall draw his travelling allowance from his department on a scale admissible to him under the Central Government rules and the amount so drawn shall, on a demand being made therefor by the Central Government, be reimbursed by the Corporation to that Government.
(4)Payments shall not be made to a non-official member earlier than the last date upon which the allowance is claimed. The travelling allowance for both the onward and return journeys will be included in the travelling allowance bill and the payment made thereof treated as final, irrespective of the date of completion of the journey. The Director-General, Employees' State Insurance Corporation, will, however, obtain a formal intimation from the non-official member to the effect that the return journey has, in fact, been completed.] [ Inserted by G.S.R. 1082, dated 29.6.1966.]