Section 7 in The Orissa State Electricity (Supply) Rules, 1962
7. Travelling allowances.
(1)When the non-official members are appointed as the Chairman or any other member of the Board they shall be entitled to travelling allowances for journeys performed for the purposes of the Board, at the rates for the time being admissible under the Orissa Travelling Allowance Rules to the class of officer, which the Government may declare them to correspond in status.(2)When the said posts are held by Government servants, they shall be entitled to travelling allowance as admissible to them under Orissa Travelling Allowance Rules.[* * *] [Deleted vide Orissa Gazette Extraordinary No. 670/1962.](3)[ The Chairman or any other member shall not be entitled to any travelling allowance for journey performed on the first appointment and on relinquishment, unless he is a Government servant and is entitled to such allowance under the rules applicable to him as a Government servant.] [Re-numbered vide Orissa Gazette Extraordinary No. 670/1962.]
