Section 11 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
11. Allowances of members.
(a)The travelling allowances of an official member shall be governed by the rules applicable to him for journey performed by him on official duties and shall be paid by the authority paying the salary.(b)The non-official members of the Board shall be paid travelling allowances for attending the meeting of the Board at such rates as are admissible to Grade I Officers of the State Government and daily allowances shall be calculated at the maximum rate admissible to Grade I Officers of the State Government at their respective places :Provided that a non-official member residing within eight kilometres of the place where the meeting of the Committee or Board is held, may be allowed to the actual cost of conveyance subject to Grade I Officers of the State Government in their respective places.
