Section 4 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
4. Terms and conditions of service of Members of the Board.
- (i) For participating in the meetings of the Board the official members shall get their travelling and daily allowances as admissible to them for the post on which they are appointed.(ii)Non-official members of the Board, who are resident of the place at which the meeting of the Board is held shall be paid an allowance of rupees is twenty-five per day for each day of the actual meetings of the State Board.(iii)Non-official members of the Board, who are not resident of the place at which the meeting of the Board is held shall be paid an allowance of Rs.50 per day inclusive of daily allowance for each day of the actual meeting and also travelling allowance at such rate is admissible to the Member-Secretary of the Board :Provided that in case of a members of State Legislature who is also a member of the Board, the said daily travelling allowance will be admissible when the State Legislature is not in session and on production of a certificate by the Member that he has not drawn any such allowance for the same journey and halts from any other Government source:Provided further that if any member is Government officer or belongs to State . Government undertaking or local authority, will be paid travelling and daily allowance by his parent department.
