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State of Meghalaya - Section

Section 19 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

19. Tours by consultant.

- The consultant may, with the prior approval of the Chairman, undertake tours within the State for the performance of the duties entrusted to him by the Board and in respect of such tours he shall be entitled to travelling and daily allowances to Class I Offices of the Government.