(2)A non-official member of the State Transport Authority shall be entitled to receive a fee of rupee [one hundred] [Substituted vide notification no. F. 19 (74)/Tpt/2000/Sectt./315 dated 23-08-2004.] for every day on which he attends a meeting of the authority and any such member performing any journey under the orders of the Chairman in connection with the business of the Authority, other than journey to attend a meeting of the authority shall be entitles to receive travelling and halting allowances at the scale and on the conditions admissible to a Central Government servant of the first Grade, 'A' service.
