Section 6 in The Bihar Swetambar Jain Religious Trusts Rules, 1955
6.
(1)The members of the Board, or a Committee may undertake journeys only for performing specific duties assigned to them by the President or by a regular resolution of the Board or the Committee as the case may be.(2)The President and the members of the Board or a Committee will, for the purpose of travelling and other allowances, be deemed to be officers of second grade within the meaning of the relevant provisions of the Bihar Travelling Allowance Rules.(3)The President and the members of the Board or a Committee if in station at the time of a meeting and not coming from outside will not be entitled to travelling allowance but will be entitled to draw a conveyance allowance of Rs. 2/- per meeting.
