Equal Remuneration Act, 1976

5. Allowances of members

(1) The traveling allowances of an official member shall be governed by the rules applicable to him for journey performed by him on official duties and shall be paid by the authority paying his salary.

(2) The non-official members of the Committee shall be paid traveling allowance for attending the meeting of the Committee, at such rates as are admissible to Group ‘A’ officers of the Central Government and daily allowances shall be calculated at the maximum rate admissible to Group ‘A’ officers of the Central Government in their respective places.