Indian Institutes of Information Technology (Public-Private Partnership) Rules, 2019
4. Travelling and other allowances payable to members of the Co-ordination Forum.-
(1) The Chairperson shall be entitled to travelling and daily allowances on the same scale as is admissible to him under section 6 of the Salaries and Allowances of Ministers Act, 1952 (58 of 1952).
(2) An official Member shall be entitled to the travelling and daily allowances at the same scale and at the same rate as are admissible to them in their parent organization or Department, as the case may be.
(3) A non official Member shall be entitled to the travelling and daily allowances at the same scale and at the same rate as are applicable to Group 'A' officers of the Central Government.
[F. No. 52-2/2017-TS.I]
SUKHBIR SINGH SANDHU, AS (TE), MHRD
Secy. Coordination Forum of IIITs
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