Section 10(2) in The National Oilseeds And Vegetable Oils Development Board Rules, 1984
(2)in the case of any journey performed by an official of the Central Government or the State Government specially nominated by the Board to serve on any ad hoc committee or any other committee or to attend to any other business of the Board, the travelling and daily allowances admissible to him shall be payable by the Board at the rates admissible to him under the rules of the Government under which he is for the time being employed.
