Section 11 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
11. Allowances of Members:
(1)The T.A. or Daily Allowance of an official member, shall be governed by rules applicable to him for journey performed by him on official duties and shall be paid by the authority paying his salary.(2)Each non-official member of the Board shall be entitled to draw travelling allowance and daily allowance, for any journey performed by him in connection with the performance of his duties, at the rates admissible to a non-official member of First Class Government Committee under Andhra Pradesh Travelling Allowance Rules.
