Section 11 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
11. Allowances of members.
(1)The travelling allowance of an official member of the Board shall be governed by the rules applicable to him for journey performed by him on official duties and shall be paid by the authority paying his salary.(2)The non-official members of the Board shall be paid travelling allowance for attending the meeting of the Board at such rates as are admissible to Grade-I officers of the Government and daily allowances shall be calculated at the maximum rate admissible to Grade-I officers of the Government in their respective places.
