Section 13 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
13. The terms and conditions of service of the Member-Secretary.
(1)The Member-Secretary shall be paid a monthly pay in the scale of pay approved by the Government on the recommendation of the Board.(2)In addition to the pay the Member-Secretary shall also be paid allowances including travelling allowances as are applicable to an officer of the corresponding status in the Government. He shall also be paid any other allowances additionally as the Board may, with the prior approval of the Government, decide:Provided that a person in the service of Government appointed as Member-Secretary, shall be paid the pay and allowances attached to the post from which he is appointed plus deputation allowances admissible under the State Government rules.
