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State of Uttar Pradesh - Section

Section 12 in The U.P. Industrial Housing Rules, 1959

12. Travelling allowance to members.

- A non-official member shall be entitled to draw travelling allowance and daily allowance at the ordinary rates as admissible to Government servants of the first class for any journey performed by him for attending each meeting of the Advisory Committee from his ordinary place of residence. The official members will draw travelling and daily allowance as admissible to them under the rules, from their respective departments.