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Industrial Disputes (Central) Rules, 1957

31. Traveling allowance

The Chairman or a Member of a Board or court or the Presiding Officer or an assessor of a Labor Court, Tribunal or National Tribunal, if a non-official, shall be entitled to draw traveling allowance and halting allowance, for any journey performed by him in connection with the performance of his duties, at the rates admissible and subject to the conditions applicable to a government servant of the first grade under the supplementary rules issued by the Central Government from time to time.





Industrial   Disputes (Central) Rules, 1957 Back






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