Section 59A(8) in The Chhattisgarh Co-operative Societies Rules, 1962
(8)Travelling Allowances. - (a) The Chairman, while on tour or on transfer (including the journey undertaken to Join the Tribunal or on the expiry of his term with the Tribunal to proceed to his home town) shall be entitled to the travelling allowance, daily allowance, transportation of personal effects and other similar matters at the same scales and at the same rates as are specified for Principal Secretary to the Government.(b)The Members shall be entitled to the travelling allowance, daily allowance and transportation of personal effects and other similar matters, at the scale and rates as admissible to Class I Officer of the State Government.(c)The other conditions of service of Officers and Staff Members of the Tribunal shall be governed by the rules applicable to the officers and servants of the State Government in the same cadre.
