Section 12 in The National Commission For Protection Of Child Rights Rules, 2006
12. Travelling allowance .-(1) The Chairperson and every other Member shall be entitled to draw travelling allowances and daily allowance at the rates appropriate to their pay admissible to equivalent post of the Central Government.
(2)The Chairperson and every other Member shall be his own controlling officer in respect of his bills relating to travelling allowances and daily allowances.
