Section 3(7) in The National Co-Operative Development Corporation Act, 1962
(7)Members of the General Council, other than the managing director, shall be entitled to receive such sitting fees as may be specified by regulations made by the Corporation under this Act, for attending any meeting of the General Council, Board or any committee of the Corporation:Provided that no official member shall be entitled to receive any sitting fee.] [Substituted by Act 3 of 1974, Section 4, for the former sub-sections (3), (4) and (5) (w.e.f. 7-4-1975)]
