Section 4 in The Maharashtra Industrial Development Rules, 1962
4. Travelling allowances.
(1)The non-official members shall be entitled to travelling allowances admissible to a Government Officer of the first grade under the Bombay Civil Service Rules :Provided that, the Chairman, and with the permission of the Chairman a non-official member, may in the discharge of his duty, travel -(i)by the highest class of accommodation available, including air-conditioned accommodation, or(ii)by air.(2)The official members shall be eligible to draw such travelling and daily allowances as may be admissible to them under the rules governing such members :Provided that, an official member shall not draw travelling or daily allowance from the Corporation if for the same journey or for the same halt he has drawn travelling or daily allowance, as the case may be, from Government treasury in another capacity.(3)A bill for travelling allowance, daily allowance or conveyance allowance, as the case may be, claimed under this rule shall be counter-signed, when such allowance is claimed by -(a)the Chairman, by the Chairman himself,(b)the Vice-Chairman or by a non-official member, by the Chairman or the Vice-Chairman, and(c)an official member, by the official member himself, before such bill is submitted for audit and payment.
