Section 7(2) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(2)The members of a committee or a sub-committee (other than the members of the Board) shall be entitled to such fees and allowances as are admissible to the members of the Board or for attending to any other work assigned to them by the Board.The Board may associate with itself any person possessing special technical knowledge or experience for advising it or attending to any work on its behalf for the purpose of efficient performance of any of its functions under the Act.Any person so associated, who is required to attend a meeting of the Board may be paid such fees and allowances as admissible to the members of the Board under these rules.
