Section 65(3) in The State Pharmacy Council Rules, 1951
(3)Employees of the Council shall be entitled to Travelling Allowance at the same rate as Government servants of the same State. The Registrar of the Council shall however be considered to be of the rank of an officer of the State service.N.B. In the event of a member actually travelling throughout the 24 hours between midnight and midnight halting allowances would not be admissible. On the other hand should he halt for less than 24 hours for a meeting he would be entitled to it.
