Section 10 in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
10. Travelling an other allowances to members of the Board and its committees and persons associated with the Board under sub-section (7) of Section 4 or co-opted as a member of its committees under sub-section (4) of Section 8
(1)A member of the Board or its committee or a person associated with the Board under sub-section (7) of Section 4 or a person co-opted as a member of a committee under sub-section (4) of Section 8, other than a Government servant, shall be entitled to draw in respect of any journey performed by him for the purpose of attending a meeting of the Board or of a duly constituted committee thereof, or for the purpose of discharging any duty assigned to him by the Board or the committee concerned.Travelling allowance and daily allowance at the highest rate admissible to Government servants of the first grade under the rules and orders made by the Central Government and for the time being in force :Provided further that, the payment of travelling allowance and daily allowance to a member who is a Member of the Parliament or a Member of a State Legislature shall be regulated in accordance with the Salary, Allowances and Pension of Members of Parliament Act, 1954 or the respective provisions of law pertaining to the Members of the concerned State Legislature.(2)in the case of any journey performed by an official of the Central Government or the State Government specially nominated by the Board to serve on any ad hoc committee or any other committee or to attend to any other business of the Board, the travelling and daily allowances admissible to him shall be payable by the Board at the rates admissible to him under the rules of the Government under which he is for the time being employed.(3)No travelling allowances or daily allowance shall be allowed to a member of the Board or its committee or any other person associated by the Board or co-opted by its committee unless he certifies that he has not drawn any travelling or daily allowance from any other source in respect of the journey and halt for which the claim is made.(4)Travelling allowance shall be payable from the usual place of residence of a member or the person entitled under these rules to the place of the meeting or the place where he has gone to attend to any business of the Board or any of its committees and back to his place of residence :Provided that, when the journey commences from or the return journey terminates at any place other than his usual place of residence, the travelling allowance shall be limited to the amount that would have been payable had the journey commenced from or terminated at the usual place of residence; or to the amount payable in respect of the actual journey undertaken whichever is less :Provided further that, in special circumstances and with previous approval of the Central Government, the Chairman may grant travelling allowance from places other than the usual place of residence of a member.(5)The Secretary shall be the controlling officer for the purpose of travelling and daily allowance of the members of the Board or of any committee or the persons associated with the Board or co-opted as member of any committee.
