Section 5(4) in The Science and Engineering Research Board Rules, 2010
(4)The travelling allowance shall be payable from the usual place of residence of member of the Board or an official of the Central or the State Government to the place of the meeting where such member or official has gone to attend any business of the Board and back to his/her place of residence :Provided that when the journey commences from or the return journey terminates at any other place, the travelling allowances shall be restricted to the amount that would have been payable had the journey commenced from or terminated at the usual place of residence, or to the amount payable in respect of the actual journey undertaken, whichever is less :Provided further that in special circumstances, the Chairperson or the Secretary may grant travelling allowance from place other than the usual place of residence of a member.
