Section 90 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990
90. Allowances to members.
(1)Whenever a members (including co-opted members and invitees) of any authority of the University or Committees or Sub-Committees appointed by it, other than the Vice-Chancellor, has to travel to attend a meeting/meetings called by the Secretary of the Authority or as a delegate on behalf of the University or otherwise for the University purposes he shall be paid travelling and daily allowances in accordance with the rules laid down and orders issued from time to time by the State Government, in respect of the persons appointed as non-official members on the Committees constituted by the State Government.(2)In case of the members of Parliament and Members of the State Legislature, travelling and daily allowances should be paid in accordance with the rules applicable to them, as members of Parliament or the State Legislature, as the case may be.
