Section 14A(3) in The Indian Forest Service (Probation) Rules, 1968
(3)A probationer shall be entitled to travelling allowance for the journeys which he may undertake,-(a)while undergoing training at the Forest Research Institute and Colleges, Lal Bahadur Shastri National Academy of Administration, and(b)while undergoing training in the State, on the same scale as may be admissible to a member of the service on tour under the All India Services (Travelling Allowance) Rules, 1954.]
