Section 254(6) in The U.P. Co-operative Societies Rules, 1968
(6)Travelling allowances. - The Chairman or a member while on tour or on transfer (including the Journey undertaken to join the Tribunal or on the expiry of his term with the Tribunal to proceed to his home town) shall be entitled to the travelling allowance, transportation of personal effects and other similar matters at the same scales and at the same rates as are admissible to Group 'A' Officer of the State Government drawing similar pay.
