Section 10 in The Insurance Regulatory And Development Authority (Salary And Allowances Payable To, And Other Terms And Conditions Of Service Of, Chairperson And Other Members) Rules, 2000
10. [ Transport [Substituted by G.S.R. 827(E), dated 1.12.2008 (w.e.f. 1.12.2008). ]
.-The existing Chairperson and whole time members who do not opt for the higher pay package as per rule 3, shall be eligible for fixed reimbursement of an amount not exceeding Rs. 7,000 per month plus dearness allowance, for the usage and maintenance of his personal car for transport between residence and office.]Provided that the Chairperson and whole-time members shall be eligible for fixed reimbursement of an amount not less than rupees three thousand and an amount not exceeding rupees five thousand per month including salary of a driver, if any, employed by such Chairperson or whole-time members for the usage and maintenance of his personal car for transportation between residence and office.
