8. [ Conveyance allowance payable to Director.] [Amended vide Notification No. GSR 16(E) dated 22.1.1975]
(1)A Director, not being a whole-time officer of the Corporation or an office of Government, resident at a place where the meeting of the Corporation is held, shall not be entitled to any travelling or daily allowances under rule 7 but he shall be entitled to the actual cost of conveyance hire, subject to a maximum of Rs. 35 per day.(2)[ Where any such director uses his own car, he shall be entitled to a mileage allowances at 95 paise per kilometer, subject to a maximum of Rs. 35 per day.] [Amended vide notification No. GSR 312(E) dated 27.4.1981]
