Section 12 in Tamil Nadu Electricity Regulatory Commission - State Advisory Committee Regulations, 2004
12. Fees and travelling allowances for the committee members.
(1)A member of the Committee shall not be entitled to any remuneration other than that provided in these regulations.(2)A sitting fee of Rs.1000/- per meeting shall be payable to all the members of the committee except the ex-officio members.(3)A members of the committee who is a Government servant or an employee of any public sector undertaking shall draw travelling and daily allowances on the scale admissible to him from his parent organisation. The sitting fee alone shall be paid by the Commission,(4)[(i) For the members other than those who are governed by sub-regulation (3) above, the payment of daily allowance shall be at the rates specified by the Commission from time to time which may also be indicated in their appointment orders. The payment of Travelling Allowance shall be as follows:(ii)For the members who reside outside Chennai, 2nd Air-conditioned class train fare from the nearest Railway Station of the place where he normally resides and Chennai and back shall be reimbursed by the Commission towards the Travelling Allowance.]
