16. Travelling and other allowances to members of the Board and its Committees.
(1)A member of the Board or of any Committee other than a government servant, shall be entitled to draw, in respect of any journey performed by him for the purpose of attending a meeting of the Board or of a duly constituted Committee thereof or for the purpose of discharging any duty assigned to him by the Board or the Committee concerned, traveling allowance and daily allowance at the highest rates admissible to government servants of the first grade under the rules and orders made by the Central Government and for the time being in force.(2)In the case of any journey performed by an official of the Central or the State Government specially nominated or co-opted by the competent authority to serve on any ad hoc committee or any other committee or to attend to any other business of the Board, the traveling and daily allowances admissible to him shall be payable by the Board at the rates admissible to him under the rules of the government under which he is for the time being employed.(3)No traveling allowance or daily allowance shall be allowed to a member of the Board or of any Committee unless he certifies that he has not drawn any traveling or daily allowance from any other source in respect of the journey and halt for which the claim is made.(4)Traveling allowance shall be payable from the usual place of residence of a member of the Board or any Committee to the place of the meeting or the place where he has gone to attend to any business of the Board and back to his place of residence;Provided that when the journey commences from or the return journey terminates at any place other than his usual place or residence the traveling allowance shall be limited to the amount that would have been payable had the journey commenced from or terminated at the usual place of residence or to the amount payable in respect of the actual journey undertaken, whichever is less;Provided further that in special circumstances and with the previous approval of the Central Government, the Chairman may grant traveling allowance from places other than the usual place of residence of a member.(5)Conveyance allowances.-No conveyance allowance for attending meetings of the Board or any Committee or for attending to any other business of the Board, shall be paid to those members of the Board or Committee who draw traveling or daily allowance.Provided that a member of the Board or any Committee who is resident at a peace where the meeting of the Board or the committee is held or where any other business of the Board is transacted, may be paid the actual expenditure incurred on conveyance by him subject to a maximum of Rs. 10 per day.]
