Section 22(1) in Unique Identification Authority of India (Salary, Allowances and other Terms and Conditions of Service of Employees) Regulations, 2020
(1)An employee of the Authority shall be liable to proceed on tour for official duty to any place within India or abroad as and when so required by the Authority for which he may be paid Travelling Allowance, Daily Allowance and such other allowances as admissible to the employees of the Central Government of corresponding grade.
