Section 8 in The Wild Life (Protection) (Madhya Pradesh) Rules, 1974
8. Allowances.
(1)The non-official member of the Board and the special invitees shall get travelling and daily allowance as admissible to grade I officers of the State.(2)Where concessional tickets are allowed for return journeys by rail, the travelling allowance shall be restricted to the actual cost of return tickets plus the incidental charges.(3)(a)A member of the State Legislature who is a member of the Board shall not be paid any fares in respect of journeys by rail or road if he is entitled for free coupons for such journeys.(b)If a meeting of the Board is held during a session of the Legislature and at the same place where such session is held, a member of the Legislature who is a member of the Board shall not be entitled to any daily allowance.
