Section 12 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
12. The manner in which and the purposes for which persons may be associated with the Board.
(1)The Board may invite any person, whose assistance or advice it considers useful to obtain in performing any of its functions, to participate in the deliberation of its meetings.(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.
