Section 16 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
16. Allowances of Members.
(1)The T.A. and D.A. 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 Committee shall be entitled to draw T.A. and D.A. for any journey performed by him in connection with the performance of his duties, at the rates admissible to non-official member of first class Government Committee under A.P.T.A. Rule.
