Section 4 in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
4. The terms and conditions of service of the members of the Board other than Chairman and Member-Secretary.
(1)The non-official members of the Board shall be entitled to payment of travelling allowance and daily allowance from the Board's fund for the journeys performed by them for the purposes of the Board.(2)The payment of travelling allowances and daily allowances under these rules shall be regulated by the rule of the Meghalaya T.A. Rules.(3)The non-official members shall be treated as First Grade Officers for the purpose of payment of travelling allowance and daily allowance under the rules referred to in sub-rule (2).(4)All non-official members shall be entitled to the payment of sitting fees at the rates fixed by Government from time to time.(5)Member-Secretary shall be the Controlling Officer in respect of travelling allowances, daily allowances and sitting fees of the non-official members.(6)The non-official members shall not be eligible for payment of travelling allowances and daily allowances if they have claimed travelling allowances and daily allowances for the same journeys and periods from the State or Central Government or from any other body under such Government.
