Section 8(3) in The Airports Economic Regulatory Authority of India (Salary, Allowance And Other Conditions Of Services Of Secretary) Rules, 2009
(3)Per diem halting allowance .-While on foreign tour, the Secretary shall be entitled to draw per diem allowance at the rate of US$ 350 per day and for Nepal, the rate shall be US$ 250 per day (to be paid in Indian currency):Provided that-(a)the proposed per diem would be a consolidated amount limited to actual subject to production of vouchers covering room rent, taxi charges, entertainment if any, official telephone calls, daily allowance at the rate available from time to time to Central Government employees drawing equivalent grade pay and other contingent expenditure.(b)if full hospitality (i.e., lodging and boarding) is provided by the host organisation of official agencies, Indian Missions, the incidental expenses would be US$ 100 per diem for the entire period of stay. In case of Nepal, the same would be US$ 50 per diem. In such a case, economy cut, if any, as applicable to the Central Government officers shall also apply at the rate of US$ 100 or US$ 50, as the case may be.(c)in case only free lodging is provided, cash allowance at the rate of 50% of the per diem at normal rate would be applicable.(d)in case of stay beyond seven consecutive days, the per diem from the 8th to 28th days shall be US$ 250 and the rate of per diem for stay beyond twenty eight days consecutively shall be decided on case to case basis keeping in view the facilities provided.(e)in case the lodging and transport arrangements are made through the concerned Indian Mission abroad, only daily allowance at the rate available from time to time to Central Government employees drawing equivalent grade pay and other contingent expenditure shall be admissible.
