Section 10(3) in All India Institute of Medical Sciences Regulations, 2019
(3)In the case of Chairman and the members of the Governing Body and of standing and ad-hoc committees other than those mentioned in sub-regulation (2), travelling allowance and daily allowance shall be paid at the rates to which they are entitled as per rules of the organisation in which they are working or those prescribed from time to time by the Central Government under Supplementary Rules and the executive decision and orders there under, whichever is more.
