Section 9 in The Inland Waterways Authority Of India Rules, 1986
9. Travelling and daily allowance for journeys on tour.
- The Chairman, Vice-Chairman and every other member shall be entitled to draw such travelling allowance shall be entitled to draw such travelling allowance and daily allowance as is admissible to the highest, category of officers in the whole time employment of the Authority in accordance with the regulations applicable in that behalf of the Authority.Provided that until such time regulations are made by the Authority in that behalf, the travelling and daily allowance for journeys on tour shall be regulated in accordance with the rules or orders made by the Central Government for regulation of travelling by officers of the Central Government of the rank of and above Joint Secretary.
