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State of Odisha - Section

Section 28 in The Orissa District Planning Committees Rules, 2000

28. Allowances.

- The Chairperson and other Members of the Committee shall not be paid any honorarium but they shall be paid following allowances, namely
(a)Travelling Allowance :- The Chairperson, the Member-Secretary or any other official performing the functions of the District Planning Committee will be entitled to Travelling allowances and Daily Allowances as per their grade and they will receive their Travelling Allowances and Daily Allowances from their establishments. All other nonofficial members of the Committee either elected, nominated or invited for performing the functions of the District Planning Committee will be entitled to draw Travelling Allowances as admissible to 1st Grade Government servants and Daily Allowances as admissible to Grade-I (iii) Government servants in accordance with the Finance Department Office Memorandum No.27953/F dated 23.6.98 as amended from time to time.
Note - Members of the Committee may perform tours within the State with the approval of Chairperson and the Collector will be the countersigning authority.
(b)Sitting Fee :- Non-official members not receiving travelling allowance for attending meetings of the Committee will be paid sitting fee of an amount equivalent to the rate of Daily Allowances as admissible on tour.