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[Cites 0, Cited by 28] [Entire Act]

Union of India - Section

Section 18 in The Employees' Provident Funds Scheme, 1952

18. Fees and allowances.

(1)The [travelling allowance and daily allowance of an official trustee or official member of the Executive Committee or a Regional Committee] [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).] shall be governed by the rules applicable to him for journeys performed on official duties and shall be paid by the authority paying his salary.
(2)[ Subject to the provisions of sub-paragraphs (3) and (4), every non-official trustee or non-official member of the Executive Committee or a Regional Committee shall be allowed travelling and daily allowances for attending the meeting of the Central Board or the Executive Committee or the Regional Committee, as the case may be, at the following rates, namely:-
(i)Travelling allowance,-
(A)a non-official trustee or 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 one hundred and fifty for each day for travel within the city];
(B)a non-official trustee or member not residing at the place where a meeting is held, shall be allowed,-
(a)actual expenditure incurred by him on air journey by economy class;
(b)actual expenditure incurred by him on single return journey fare by rail [by first air-conditioned class or] [Inserted by G.S.R. 81, dated 20.1.1993 (w.e.f. 6.2.1993).][by 2nd A.C., two tier sleeper or first class, as the case may be; [Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).]
(c)actual fare or expenditure incurred by him 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 rail, the fare will be limited to what would have been admissible to the trustee or member under clause (b) of this item.
(ii)Daily allowance,-
(A)a non-official trustee or member residing at a place where a meeting is held shall not be entitled to any daily allowance;
(B)[ a non-official trustee or a member not residing at the place where a meeting is held shall be paid Rs. 1500 per day if the member stays in a hotel, and, not exceeding Rs. 200 per day as expenses towards food.]
Provided that the daily allowance shall be calculated for attending the meeting for the entire absence from the normal place of residence of the non-official trustee or 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%]
[Substituted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).]
(3)[ Where such trustee or member being a member of a State Legislature attends a meeting of the [Central Board] [Substituted by G.S.R. 808, dated 13.6.1961.] or [the Executive Committee or] [Inserted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).][( the Regional Committee, as the case may be, he shall be entitled-
(i)when the State Legislature is not in session, to such travelling and daily allowances as are admissible to Grade I Officers of the State Government; and
(ii)when the State Legislature is in session, to such travelling and daily allowances as are admissible to the members of that Legislature for attending meetings of the Legislature.]
(4)[ Where such trustee or member being a member of either House of Parliament attends a meeting of the [Central Board] [Substituted by G.S.R. 808, dated 13.6.1961.][or [the Executive Committee or] [Substituted by G.S.R. 808, dated 13.6.1961.][, the Regional Committee, as the case may be, he shall be entitled to such travelling and daily allowances as may be admissible to him under the rules laid down by the Central Government on the subject from time to time:[Provided that when a Minister is appointed as Chairman or member of the Board or of [the Executive Committee or of the Regional Committee] [Substituted by G.S.R. 808, dated 13.6.1961.][, and attends a meeting of such Central Board or [the Executive Committee or] [Inserted by G.S.R. 1427, dated 16.6.1976.][Regional Committee, as the case may be, his travelling and daily allowance shall be governed by the rules applicable to him for journeys performed on official duties and shall be paid by the authority paying his salary.] [Inserted by G.S.R. 1427, dated 16.6.1976.] [Substituted by G.S.R. 808, dated 13.6.1961.][[* * *] [Substituted by G.S.R. 808, dated 13.6.1961.][ Explanation I.-No daily or travelling allowance in respect of any day journey, as the case may be, shall be claimed under this paragraph by a trustee or member of [the Executive Committee or] [Substituted by G.S.R. 808, dated 13.6.1961.][a Regional Committee if he has drawn or will draw allowance for the same from his employer or as a member of any Legislature or of any Committee or Conference constituted or convened by Government and no travelling allowance shall be claimed if he uses a means of transport provided at the expense of Government or his employer.] [Substituted by G.S.R. 808, dated 13.6.1961.][* * *] [Explanation II omitted by G.S.R. 690(E), dated 30.6.1989 (w.e.f. 1.7.1989).]Chapter-III Appointment And Powers Of Commissioner And Other Staff Of Board Of Trustees