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State of Uttar Pradesh - Section

Section 3 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

3. Salaries, allowances and other conditions of service of the Chairman.

- (i) The Chairman shall be paid a monthly salary as prescribed by the Government.
(ii)The other terms and conditions of service of the Chairman including allowances payable to him, shall be such as may be specified in his order of appointment.
(iii)Where a Government servant is appointed as Chairman, his pay and conditions of service shall be regulated by rules or orders issued by the Government from time to time relating generally to appointment in foreign service.
(iv)He shall be entitled to travel by air or air conditioned class of the railways.
(v)He shall be entitled for special pay, other allowance, leave, etc. as admissible to other officers and employees of the Board.