22. Fees for attendance at Meetings. - Every Trustee (other than the Chairman), and every person associated with the Board under section 19, shall be entitled to receive a fee of [fifty rupees], and every member of a Committee shall be entitled to receive a fee of [twenty five rupees], for each meeting of the Board or the Committee -
(i)at which a quorum is present and business is transacted, and(ii)which he attends [* * * * *] :Provided that the aggregate amount of fees payable to any person in respect of meeting of any kind held during any month shall not exceed such sum as may be prescribed by any rule made under section 137 in this behalf.
