- Every member of the Board other than the Chairman shall be entitled to-(a)if he is a non-official (including an M.L.A.), such travelling allowance and daily allowance as are admissible to non-official members according to the procedure laid down in Finance Department Resolution No. 18937-F., dated the 6th August, 1955, as amended from time to time;(b)if he is an M.L.A. during the period of Assembly Session travelling allowance and daily allowance at such rates as are applicable to him as M.L.A. :Provided that he does not draw T.A. from the Assembly establishment for the same period;(c)if he is an official member travelling allowance and daily allowance as may be admissible to him under the rules governing him :Provided that such official member shall not draw travelling allowance or daily allowance from the Board if for the same journey or for the same halt he has drawn travelling allowance or daily allowance from Government Treasury in another capacity;(d)[ if he is a non-official (including an M. L. A.), sitting fee of rupees [two hundred] [Inserted vide Orissa Gazette Extraordinary No. 1061/3-8-1985.] only per day in lieu of daily allowance in respect of each of the meeting of the Board or the committee attended by him ; provided that if he is an M.L.A. sitting fee under this clause shall not be admissible to him during the session of the Assembly;Provided further that one sitting fee shall be admissible for two or more meetings held during the course of a day.]
