Section 10 in The Limestone And Dolomite Mines Labour Welfare Fund Rules, 1973
10. Remuneration to members
.-(1) Every non-official member, including a non-official member co-opted under rule 8, shall be entitled to receive travelling allowance and daily allowance [and conveyance allowance] [ Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1989 (w.e.f. 21.4.1990).] in accordance with the instructions contained in the Ministry of Finance Office Memorandum No. F. 6 (26)-E. IV/59, dated the 5th September, 1960, as for the time being in force.[* * *] [ Sub-Rule (2) omitted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1989 (w.e.f. 21.4.1990).](2)[] [ Sub-Rule (3) renumbered as sub-Rule (2) by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1989 (w.e.f. 21.4.1990).] The allowances under this rule shall be admissible only on production of a certificate by the non-official members to the effect that they have not claimed or drawn travelling or daily allowance [or conveyance allowance] [ Inserted by the Limestone and Dolomite Mines Labour Welfare Fund (Amendment) Rules, 1989 (w.e.f. 21.4.1990).] in respect of the journeys and halts from any other source.Procedure Relating to Meetings
