Section 18(3) in The Orissa Town Planning and Improvement Trust Act, 1956
(3)A Trustee, any person associated with the Trust under Section 15 or any person appointed as a member of a Committee under clause (iii) of Sub-section (1) of Section 16 may, subject to the prescribed conditions and restrictions tor undertaking any journey in connection with any of the affairs of the Trust or, as the case may be, of any Committee, be paid travelling and other allowances for attending any meeting of such Trust or Committee at such rates as may be fixed by the Trust with the approval of the State Government.
