(1)A probationer shall be entitled-(a)for the journey from the Forest Research Institute and Colleges to the Lal Bahadur Shastri National Academy of' Administration, to travelling allowance as may be admissible to a member of the Service on tour.(b)for the journey from the Lal Bahadur Shastri National Academy of Administration to the State, to travelling allowance as may be admissible to a member of the Service on tour plus a lump sum of Rs. 100 [and also to joining time as on transfer.](2)A probationer shall not be entitled to any daily allowance during his halt at the Forest Research Institute and Colleges or Lal Bahadur Shastri National Academy of Administration or at various places to which he may be posted in the course of his practical training in the State.(3)A probationer shall be entitled to travelling allowance for the journeys which he may undertake,-(a)while undergoing training at the Forest Research Institute and Colleges, Lal Bahadur Shastri National Academy of Administration, and(b)while undergoing training in the State, on the same scale as may be admissible to a member of the service on tour under the All India Services (Travelling Allowance) Rules, 1954.]
