34. The travelling expenses of members shall be paid as follows:-
(1)Officials should draw the travelling allowance which they are entitled to claim according to their grades under the Fundamental Rules, the Civil Service Regulations and the State's Travelling Allowance Rules as the case may be.(2)A non-official member should be allowed 1½ first class tickets, halting allowance at Rs. 5 per day and a road mileage of annas 8 a mile per places which are neither connected with rail nor bus.(3)Employees of the Council shall be entitled to travelling allowance at the same rate as Government servants of the State. The Registrar of the Council shall, however be considered to be of the rank of a Gazetted Officer.
