Section 5 in The Science and Engineering Research Board Rules, 2010
5. Travelling and Daily Allowances of the members. - (1) A member of the Board, other than a Government servant, shall be entitled to draw travelling allowances and daily allowances at the highest rates as admissible to the officials of the Central Government for the time being in force, in respect of any journey performed by him for the purpose of attending a meeting of the Board or for the purpose of discharging any duty assigned to him by the Board.
(2)In case of any journey performed by an official of the Central or the State Government to attend any business of the Board, the travelling and daily allowances admissible to him under the relevant rules of the Government under which such official is employed shall be payable by the Board.(3)No travelling allowance or daily allowance shall be allowed to a member of the Board unless he certifies that he has not drawn any travelling or daily allowance from any other source in respect of the journey and halt for which the claim is made.(4)The travelling allowance shall be payable from the usual place of residence of member of the Board or an official of the Central or the State Government to the place of the meeting where such member or official has gone to attend any business of the Board and back to his/her place of residence :Provided that when the journey commences from or the return journey terminates at any other place, the travelling allowances shall be restricted 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, the Chairperson or the Secretary may grant travelling allowance from place other than the usual place of residence of a member.(5)A member of the Board or the Committee who is a resident at a place where the meeting of the Board is held or where any other business of the Board is transacted, may be paid the actual expenditure incurred on conveyance by him in addition to the daily allowance, as admissible above.
