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Union of India - Section

Section 8 in The Petroleum and Natural Gas Regulatory Board (Salaries, Allowances and other Conditions of Service of Chairperson and Members) Rules, 2006

8. Official Visits Abroad.

- The Chairperson and a Member shall be entitled to undertake official visits abroad with the prior approval of the Minister-in-charge of the Ministry of Petroleum and Natural Gas and after political clearance from the Ministry of External Affairs. The daily allowance and the provision for hotel accommodation during the period of tour abroad shall be regulated in accordance with the Government instructions as applicable from time to time to officers of equivalent pay in the Government of India and Indian Missions abroad shall take care of arrangements and extend facilities as applicable to Group "A" officers of the Central Government drawing an equivalent pay.