Section 8 in The Industrial Development Bank Of India General Regulations, 1994
8. Fees and allowances of directors and members of the Executive Committee and other committees
.-(1) Subject to the proviso to section 8 of the Act-(i)Every director shall be entitled to receive a fee of rupees two hundred and fifty only for every meeting of the Board which he attends ;(ii)Every member of the Executive Committee shall be entitled to receive a fee of rupees two hundred and fifty only for every meeting of the Executive Committee which he attends;(iii)Every member of any committee constituted under sub-section (3) of section 7 of the Act shall, unless he is in receipt of any remuneration, including honorarium other than casual remuneration from the Development Bank be entitled to receive a fee of rupees two hundred and fifty only for each meeting of such committee, which he attends.(2)In addition to such fee, directors and members shall be reimbursed their travelling expenses on such scales as they are entitled to in the respective institutions in which they hold office and in any other case, on such scales as are applicable to the highest Group `A 'officer of the Central Government.
