14. [ Conveyance allowance payable to members of Board of Management. [Amended vide notification No. GSR 16(E) dated 22.11.1975]
(1)A member, no being a whole-time officer of the Corporation or an officer of Government, resident at a place where a meeting of the Board is held, shall not be entitled to any travelling and daily allowances under rule 13, but he shall be entitled to the actual cost of conveyance hire, subject to a maximum of Rs. 25 per day.](2)[ Where any such member uses his own car, he shall be titled to a mileage allowance at 95 paise per kilometer, subject to a maximum of Rs. 25 per day.] [Amended vide notification No. GSR 312(E) dated 27.4.1981]
