Section 3 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
3. The terms and conditions of service of the Chairman.
(1)The Chairman shall be paid a monthly pay in the scale of pay approved by Government on the recommendation of the Board;Provided that a pension in the service of the Government appointed as Chairman, shall be paid the pay and allowances attached to the post from which he is appointed plus deputation allowances admissible under the State government rule.(2)In addition to the pay, the Chairman shall also be paid all allowances including travelling allowances as are applicable to an officer of the corresponding status in the Government. He shall also be paid any other allowances, additionally, as the Board may, with the prior approval of the Government, decide.
