(1)The Chairman or member of a Board or Court or the Presiding Officer of a Labour Court or Tribunal shall, for any journey performed by him in connection with the performance of his duties, be entitled to travelling and daily allowance at the following rates:(a)if such officer is a Government employee the rate shall be as admissible under the rules applicable to him;(b)in any other case the rate shall be as admissible to an employee of the State Government belonging to the first grade; provided that the daily allowance shall be Rs. 10 (Rupees Ten);(c)an assessor of a Labour Court or Tribunal shall be entitled to draw the same rate of travelling allowance as is allowed to the Assessors of Law Court in the notification of the Government of Orissa in the Law Department No. 9380-Judl., dated the 27th November, 1953. For the journey performed by him in connection with his duties under the rules.]
