Section 3(4) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(4)The Chairman and Member-Secretary shall be entitled to all the facilities at par with Senior Grade Officer of the Government including telephone facilities at their office and their residences. In the matters relating to daily and travelling allowance, travel facilities and use of Board's vehicle, medical facilities and other conditions of service, they shall be on an identical basis with the Head of Secretariat Department of the State Government.
