Section 8 in Assam Tribal Development Authority Act, 1983
8.
The non-official members of the Authority shall receive such TA/DA as per rules and sitting fees as the Government may decide :Provided that the Government may, while deciding the sitting fees payable to MPs. and MLAs., take into account the provisions of Article 102 and 192 of the Constitution of India and also those of Parliament (Prevention of Disqualification) Act, 1959 and such Acts of the State of Assam in respect of prevention and disqualifications of the members of the State Legislature.
