Section 23 in The Central Advisory Committee For Lighthouses (Procedural) Rules, 1976
23. Travelling allowance and daily allowance etc. of members.
- (A) Non-official members other than Members of Parliament:(a)Travelling allowance. - (1) Journey by Rail.-A non-official member other than the Member of Parliament performing journeys to attend the meeting of the Committee or Sub-Committee or in connection with any work relating to the Committee shall be treated at par with Government servants of the first grade and will be entitled to first class rail-fare:Provided that the Government may sanction travel by air-conditioned class accommodation for any member, where the concession in their opinion, justifies on fulfilment of one or more of the following conditions namely:(i)when a person is required to travel in air-conditioned accommodation on grounds of health or because of very advanced age or infirmity;(ii)when a person is or was entitled to travel in air-conditioned coach under the rules of the Organisation to which he belongs or might have belonged before retirement; and(iii)where the Government is satisfied that A.C.C. travel by rail is the customary mode of travel by the non-official concerned in respect of journeys unconnected with the performance of Government duty.(2)Journey by road. - (i) In respect of journeys by road between places not connected by rail, any member will be entitled to road mileage admissible to an officer of the First Grade viz, 60 Paise per K.M. for travel in his own car or full taxi or 20 paise per K.M. for travel on motor-cycle or scooter.(ii)In cases where journeys between two places connected by rail is performed by road, the member will be entitled to the prescribed road mileage limited to First Class fare by rail. However, if in any individual case, the Central Government is satisfied that the journey by road was performed in public interest, full road mileage allowance may be allowed without restricting it to rail fare.(3)Journey by sea or river steamer. - In respect of journeys by sea or by river steamer, a non-official member shall be entitled to one fare at the lowest rate (exclusive of diet) of the highest class of accommodation.(4)Journey by air. - (i) Air travel shall not be permitted as a matter of course.The Central Government may, however, subject to any general instruction in this behalf sanction travel by air of any member of the Committee where it is satisfied that the air travel is urgent and necessary in the public interest.(ii)A non-official member when authorised to travel by air shall be entitled to economy (Tourist) Class where two classes of accommodation, that is, First and Economy (Tourist) Class accommodation, are available on the air lines.(iii)In cases where air-travel is authorised, a non-official member shall be entitled to one standard air fare.(iv)Every member shall be required to purchase return ticket, wherever it is available, when it is expected that the return journey can be performed before the expiry of the ticket. The mileage allowance for the forward and return journeys when such return ticket is available, shall, however, be the actual cost of the return ticket.(v)If, in any individual case, a non-official member asks for general permission to travel by air in connection with his duties as a member of the Committee, the Government may examine the case on merits and grant general permission to the individual concerned to travel by air at his discretion, if they are satisfied that the non-official concerned habitually travels by air on journeys not connected with the performance of official duty.(b)Daily allowance. - (1) A non-official member shall be entitled to daily allowance at the highest rate applicable to Central Government employees of the First Grade. The daily allowance shall be calculated in the same manner as applicable to Central Government employees, the entire absence in their cases being reckoned from and to their ordinary place of residence.(2)In exceptional cases, where the Central Government is satisfied that the work on the Committee is of such continuous or responsible nature as to necessitate the non-official member devoting far greater time and energy to it than he can be ordinarily expected to spare, the rate of daily allowance for stay at the place of meeting may be increased up to a maximum of Rs. 50 per day. The enhanced rate of daily allowance shall be admissible for the day preceding or the day following the meeting or both, if the non-official member actually stays at the place on these days.(3)Daily allowance shall be subject to the usual conditions laid down in S.R. 73, as amended from time to time. The Government shall, however, be competent to relax the rule in cases where the conditions prescribed in Cis. (a) and (b) thereof are satisfied.(4)When a non-official member is allowed free board and lodging at the expense of the Central Government he shall be entitled to only one-fourth of the daily allowance admissible to him under these rules. If only board is allowed free, daily allowance shall be admissible at one-half of the admissible rate. If only lodging is allowed free, daily allowance shall be admissible at three-fourth of the admissible rates.(c)Conveyance allowance. - (i) A non-official member, resident at a place where the meeting of the Committee is held, shall not be entitled to travelling and daily allowance on the scales indicated in sub-paras (a) and (b) above, but shall be allowed only actual cost of conveyance hire, subject to a maximum of Rs. 20 per day. Before the claim is actually paid, the controlling officer concerned shall verify the claims and satisfy himself, after obtaining such details as may be considered necessary, that the actual expenditure was not less than the amount claimed. In cases, he is not satisfied with the details, he may, at his discretion limit the conveyance allowance to road mileage.(ii)If such a member uses his own car, he shall be granted mileage allowance at the rates admissible to officials of the First Grade subject to a maximum of Rs. 20 per day.(B)Allowances to be paid to Member of Parliament(a)Travelling allowance. - (i) In respect of journeys performed by rail, road, air or steamer in connection with the work of the Committee, Member of Parliament shall be entitled to travelling allowances on the same scale as is admissible to him under section 4 of the Salaries and Allowances of Members of Parliament Act, 1954 (30 of 1954).(ii)A Member of Parliament shall ordinarily travel by rail utilising the free first class rail pass issued to him. He may also travel by air at his discretion. Air travel shall not, however, be resorted to as a matter of course and in exercising his discretion, the Member shall take into account factors like urgency of work, distance to be travelled, time at his disposal, etc.(b)Daily allowance. - (i) A Member of Parliament shall be entitled for each day of the meeting, daily allowance at the rate admissible to Members of Parliament from time to time.(ii)When the Parliament or a Parliament Committee on which the Member is serving is in session, the Member shall not be entitled to draw any daily allowance in connection with his assignment with the Committee, as he may be drawing his daily allowance under section 3 of the Salaries and Allowances of Members of Parliament Act, 1954 (30 of 1954) from the Parliament Secretariat concerned. However, if he certifies that he was prevented from attending the Session of the House or the Parliamentary Committee, because of his work connected with the Committee and did not draw any daily allowance from the Parliament, he shall be entitled to draw daily allowance as indicated above. When a Member of Parliament is allowed free board and lodging at the expense of the Central Government or State Government or an autonomous, industrial or commercial undertaking or corporation, or statutory body or a local authority, in which Government funds have been invested or in which Government have any other interest, the payment of daily allowance will be regulated under Members of Parliament (Travelling and Daily Allowance) Rules, 1957.(c)An official Member shall be governed by the rules for grant of travelling allowance and daily allowance as applicable to him while discharging official duties.
