Section 16 in The Actuaries (Procedure For Enquiry Of Professional And Other Misconduct) Rules, 2008
16. Allowances to the Members nominated by the Central Government .-(1) The Member of the Committee nominated by the Central Government shall be paid Rs. 1,000 as allowance for attending each day of meeting:
Provided that if such a Member is holding post under the Central Government or the State Government or, as the case may be, any statutory authority, he shall not be eligible for any such allowances:Provided further that the Central Government may, by notification in the Official Gazette, revise the allowances from time to time.Explanation.-For the purpose of this rule, a person drawing salary from the Consolidated Fund of India or the Consolidated Fund of a State shall be deemed to be a person holding a post under the Central Government or the State Government, as the case may be.(2)The Presiding Officer or Member of the committee, while on tour, shall be entitled to the travelling allowance and daily allowance as admissible to them in their official capacity and in case the Member is not a Government Servant, he shall be entitled to the travelling allowance and daily allowance as admissible to an officer holding a post carrying a scale of pay of equivalent to the post to the Government of India.
