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State of Bihar - Section

Section 5 in The Bihar Minimum Wages Rules, 1951

5. Travelling allowance.

- A non-official Member of the Committee [*] [Words 'Advisory Committee' omitted by No. VIM3-1022/5-L-19583 dated 22.11.1958.], or the Board shall be entitled to draw travelling and halting allowances for any journey performed by him in connection with his duties as such member at such rates and subject to such conditions as the State Government may determine from time to time.