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Union of India - Section

Section 7 in The National Housing Bank General Regulations, 1988

7. Fees and allowances

.-(1) Subject to the provisions of the proviso to sub-section (5) of section 7 of the Act, every director shall be entitled to receive a fee of [Rs. 5,000] [ Substituted by No. NHB-Regulation/2004, dated 15.1.2004.] for each meeting of the Board which he attends.
(2)Unless he is in receipt of any remuneration, including honorarium (other than casual remuneration) from the National Housing Bank, every member shall be entitled to receive a fee of [Rs. 2,500] [Substituted by No. NHB-Regulation/2004, dated 15.1.2004. ] for each Committee meeting which he attends.
(3)In addition to such fees, directors and members shall be reimbursed their travelling, halting and other expenses including accommodation on such scales as may be fixed from time to time by the Reserve Bank of India.