Section 4(2) in The Maharashtra Industrial Development Rules, 1962
(2)The official members shall be eligible to draw such travelling and daily allowances as may be admissible to them under the rules governing such members :Provided that, an official member shall not draw travelling or daily allowance from the Corporation if for the same journey or for the same halt he has drawn travelling or daily allowance, as the case may be, from Government treasury in another capacity.
