Section 8 in The Punjab Ex-servicemen Corporation (General) Rules, 1982
8. Travelling Allowance and Daily Allowance.
(1)For journeys undertaken by the Chairman and the Managing Director in connection with the affairs of the Corporation within or outside the State of Punjab, they shall be paid Travelling Allowances and Daily Allowance in accordance with such rules as are applicable to the employees of the Government of their status.(2)[ The Directors referred to in clause (e) of sub-section (1) of Section 7 of the Act shall be entitled to mileage allowance at the rate of two rupees and fifty paise per kilometre from their place of residences to Chandigarh and back for attending meetings of the Board or of any Committee appointed by the Board under section 11 of the Act.] [Added vide Punjab Government Notification No. G.S.R. 77/P.A. 33/78/Section 32/Amd. (5)/93, dated 27.9.1993.]
