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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Meghalaya - Subsection

Section 13(2) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(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.