Section 4 in The Orissa Khadi and Village Industries Board Rules, 1956
4.
(a)The [* * *] [Substituted vide Orissa Gazette Part III-A-No. 49/4.12.1992-Notification No. 2089-IV-CI-65/92-H. & C 1/31.12.1992.] non-official members of the Board or of any Committee appointed by the Board, as the case may be, residing at the place where the meeting is held shall be allowed the actual expenditure incurred on conveyance subject to a maximum of [the daily allowance admissible to a first grade Government officer of the second category] [Substituted vide Orissa Gazette Part III-A-No. 49/4.12.1992-Notification No. 2089-IV-CI-65/92-H. & C 1/31.12.1992.] only for each day on which he attends one or more meetings.(b)A non-official member other than the President not resident at the place where a meeting is held shall be allowed the travelling allowance in respect of the meeting which he attends under the same rules as obtained for State Government officers of the first grade, and a daily allowance [as admissible to a first grade Government officer of the second category] [Inserted vide Orissa Gazette-Extraordinary No. 917/14.6.1989 - Notification No. 14800/IV-CI-90/89-1/4.5.1989.]:Provided that no travelling or daily allowance shall be admissible to a non official member unless he certifies that he has not drawn any travelling or daily allowance from any other source in respect of the journey and the halt for which the claim is made :Provided further that a daily allowance may be drawn in addition to railway or road mileage for the day of arrival at or departure from the place of meeting if the non-official member attends a meeting on the same day; andProvided further that no road mileage in addition to railway mileage shall be admissible for short road journeys not exceeding five miles at the commencement or at the end of a railway journey.(c)Travelling allowance or daily allowance, as the case may be, shall be allowed at the same rates as in Sub-rule (b) for journeys performed by any non-official member in pursuance of a resolution passed by the Board entrusting him with specified items of work.(d)The President shall draw from the funds of the Board travelling allowance and daily allowance under the same rules and rates as are applicable to State Government officers of the first grade :[Provided that in case of a Government officer being nominated as President on or after the 9th September, 1988 he shall draw from the funds of the Board travelling allowance and daily allowance at the usual rate as would have been admissible to him had he continued in the Government service.] [Inserted vide Orissa Gazette-Extraordinary No. 917/14.6.1989 - Notification No. 14800/IV-CI-90/89-1/4.5.1989.](e)No journey shall be undertaken by the President or a member of the Board outside the State of Orissa except with the previous sanction of the State Government :Provided that performances of such journey may be brought to the notice of the Board in its next meeting for ratification.
