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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(a) in The Orissa Khadi and Village Industries Board Rules, 1956

(a)The [* * *] [Substituted vide Orissa Gazette Part III-A-No. 49/4.12.1992-Notification No. 2089-IV-CI-65/92-H. & C 1/31.12.1992.] non-official members of the Board or of any Committee appointed by the Board, as the case may be, residing at the place where the meeting is held shall be allowed the actual expenditure incurred on conveyance subject to a maximum of [the daily allowance admissible to a first grade Government officer of the second category] [Substituted vide Orissa Gazette Part III-A-No. 49/4.12.1992-Notification No. 2089-IV-CI-65/92-H. & C 1/31.12.1992.] only for each day on which he attends one or more meetings.