Section 3(2) in The Water (Prevention And Control Of Pollution) Rules, 1975
(2)[ (a) In addition to the salary specified in sub-rule (1), the Chairman shall be entitled to city compensatory allowance and house rent allowance as admissible to a Central Government servant in terms of Ministry of Finance (Department of Expenditure), O.M. No. 2(3)-E. II(B)/64, dated the 27th November, 1965:Provided that where the Chairman is allotted an accommodation by the Central Government, he shall not be entitled to house rent allowance and shall be required to pay ten per cent of the emoluments drawn by him as house rent or licence fee;(b)in respect of journeys undertaken by the Chairman in connection with his duties as Chairman, he shall be entitled to travelling allowance and daily allowance at the rates permissible in the case of a Government officer of equivalent rank under the Supplementary Rules of the Central Government;(c)the Central Board shall provide to the Chairman, medical facilities as admissible to an officer of the Central Government drawing salary of Rs. 3,000 per mensem.]
