Section 6 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
6. Fees and allowances to be paid to such members of a committee of the State Board as are not members of the Board under sub-section (3) of Section 9.
- A member of the committee of the State shall be paid in respect of meetings of the Committee travelling and daily allowance if he is a non-official, at the rates specified in Rule 5, as if he were a member of the State Board and, if a Government servant, at rates, admissible under the relevant rules for Government servants.
