Section 9(4) in Payment of Travelling Allowance (To Non-official Members of Committees, Commissions or other bodies) Rules, 2015
(4)Non-official members will be entitled to draw travelling allowance calculated from and to their ordinary place of residence and from the place of meeting. Daily Allowance for halts by members to attend an adjourned Meeting or another Meeting at the place may be allowed subject to the following conditions:(a)The total daily allowance for such halts is limited to the amount of Travelling Allowance admissible for returning to his place of residence and coming back to attend an adjourned meeting or another meeting.(b)Travelling Allowance for the to and fro journey is allowed only once counting the two meetings as one for the purpose; and(c)The Daily Allowance is debited to the head of account pertaining to the Meeting.
