Section 12(2) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(2)Persons associated with the Board as per sub-rule (1) above shall be paid travelling and daily allowances if he is a non-official at the rates specified in Rule 4 as if he were a member of the Board and if he is a Government servant, at the rates admissible under the relevant rules of Government applicable to him.
