Section 7 in Karnataka Industrial Areas Development Act, 1966
7. Term of office and conditions of service of members.
- [(1) ***] [Omitted by Act 19 of 1987 w.e.f. 4.5.1987](2)The members of the Board shall be entitled to draw such compensatory allowance as may be prescribed, for the purpose of meeting the personal expenditure incurred in attending the meetings of the Board or any Committee thereof or when appointed in connection with the work undertaken by or for the Board.
