Section 7(3) in The Orissa State Electricity (Supply) Rules, 1962
(3)[ The Chairman or any other member shall not be entitled to any travelling allowance for journey performed on the first appointment and on relinquishment, unless he is a Government servant and is entitled to such allowance under the rules applicable to him as a Government servant.] [Re-numbered vide Orissa Gazette Extraordinary No. 670/1962.]
