Section 37 in The Maharashtra Medical Council Rules, 1967
37. Travelling Allowance for attending meetings.
- The members of the Council (including the president) shall be paid travelling expenses for attending the meetings of the Council, as follows(i)Members who are Government servants may draw the travelling and halting allowance which they may be entitled to claim for travelling on official duties according to their grades under the Bombay Civil Services Rules 1959;(ii)Non-official members shall draw travelling allowance according to rule 1(i) (b) in section 1 of Appendix XLII-A to the Bombay Civil services Rules, 1959;Provided that, if a non-official member travels by air, he shall draw air fare according to the rules applicable to the Government officers of the first grade. A certificate to the effect that the journey (one way or both ways, as the case may be) was performed by air shall be attached to the travelling allowance bill.
