Section 19 in Delhi Co-Operative Tribunal Rules, 2006
19. [ Travelling allowances. [Substituted by the Delhi Co-operative Tribunal (Amendment) Rules, 2009, Rule 13.]
- The Chairman and members of the Tribunal while on tour or on transfer (including the journey undertaken to join the Tribunal or on the expiry of his term with the Tribunal to proceed to his home town), shall be entitled to travelling allowances, daily allowances, transportation of personal effects and other similar allowances at the same scale at the same rate as are applicable to a Joint Secretary to the Government of India from the Indian Administrative Service.]
