Section 3(3) in Haryana (Prevention and Control of Water Pollution) Rules, 1978
(3)When the Legislative Assembly is not in session, a Member of the Legislative Assembly who is also a member of the Board shall be entitled to such allowance as are admissible to him for attending an Assembly Session on production of a certificate by the Member that he has not drawn any such allowance for the same journey and halts from any other Government source.
