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State of Odisha - Section

Section 71 in The Orissa State Financial Corporation General Regulations, 2003

71. Remuneration to Members of Committees for Extra Services rendered.

- Members of a committee appointed by the Board under Section 21 or 18(3) may be paid, for special assignments undertaken for or extra services rendered to the Corporation, in addition to the fees for attending meetings and reimbursement of travelling, halting and other expenses as may be applicable to them, remuneration/honorarium at such scales as maybe fixed by the Board/Managing Director from time to time.