Section 18 in The Orissa Town Planning and Improvement Trust Act, 1956
18. Trustees (other than Chairman) and associated members of Trust or Committee not to receive any fee for attendance at meetings.
(1)No Trustee (other than the Chairman) and no person associated with the Trust under Section 15 shall receive or be paid from the funds of the Trust any fee or other remuneration for attending any meeting of the Trust or of a Committee appointed under Section 16.(2)No person appointed as a member of a Committee under clause (iii) of Sub-section (1) of Section 16 shall receive or be paid from the funds of the Trust any fee or other remuneration for attending any meeting of such Committee.(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.
