Section 62 in The Orissa State Financial Corporation General Regulations, 2003
62. Fee for Directors meetings.
- (i) Each Director (other than the Managing Director and an employee of the State Government or any employee of the Corporation) shall receive a fee for attending a meeting of the Board or the Executive Committee or any Committee by the Board under Section 21 or 18 (3) as may be decided by the Board of Directors from time to time.(ii)In addition, each Director attending a meeting of the Board or of the Executive Committee shall be reimbursed his travelling and halting expenses, if any, on such scale, at his option, as he is entitled to in the institution in which he holds officer or on such scale as may be fixed by the Board from time to time and in any other case, at the latter scales.
