Section 4(5) in The National Rural Employment Guarantee (Central Council) Rules, 2006
(5)The non-official Members nominated under clauses (d) and (e) of sub-rule (1) shall be entitled to receive travelling allowance and dearness allowance for attending the meetings of the Central Council or the Executive Committee, as the case may be, at the rates admissible to the Central Government servants of the highest grade.
