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State of Kerala - Section

Section 5 in The Kerala Minimum Wages Rules, 1958

5. [ Travelling Allowance. [Substituted by Notification dated 13-1-1961.]

- A non-official member of the Committee, or the Board shall be entitled to draw travelling and halting allowances for any journey performed by him in connection with his duties as such member, at such rates as may be specified by the Government in this behalf from time to time.]