Section 23(a) in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976
(a)Travelling allowance. - (i) In respect of journeys performed by rail, road, air or steamer in connection with the work of the Committee, Member of Parliament shall be entitled to travelling allowances on the same scale as is admissible to him under section 4 of the Salaries and Allowances of Members of Parliament Act, 1954 (30 of 1954).(ii)A Member of Parliament shall ordinarily travel by rail utilising the free first class rail pass issued to him. He may also travel by air at his discretion. Air travel shall not, however, be resorted to as a matter of course and in exercising his discretion, the Member shall take into account factors like urgency of work, distance to be travelled, time at his disposal, etc.
