Section 6 in The Khadi and Village Industries Commission Rules, 2006
6. Salary or Honorarium and Allowances payable to Members.
(1)The Chairman and other members, excluding the ex-officio members, shall be paid such salary or honorarium and allowances from the funds of the Commission as the Government may from time to time fix.(2)The Chairman, other members of the Commission (excluding the Chief Executive Officer and the Financial Adviser) and the Chairman of the State Bank of India or his nominee not below the rank of the Deputy Managing Director shall also be entitled to draw travelling and daily allowances for journeys performed for attending the meetings of the Commission or for the purpose of discharging such duties as may be assigned to them by the Commission, in accordance with the rules and orders issued by the Government from time to time at the highest rate admissible to Grade I officers of the Government.(3)The Chairman shall be entitled to a rent-free furnished residence at Mumbai or such other place where the office of the Commission may be located. The scale of furnishing the residence shall be as fixed by the Government from time to time.(4)Notwithstanding anything contained in sub-rules (1), (2) and (3) above, the Chairman or any other member of the Commission (excluding the ex-officio members), who is a member of Parliament or of the State Legislature, shall not be entitled to any remuneration other than the allowances as defined in clause (a) of section 2 of the Parliament (Prevention of Disqualification) Act, 1959 or, as the case may be, other than the allowances, if any, which a member of the Legislature of the State may, under any law for the time being in force in the State relating to the prevention of disqualification for membership of the State Legislature, receive without incurring such disqualification.
