Section 1 in The Board Of Trustees Of The Port Of Calcutta (Payment Of Fees And Allowances To Trustees) Rules, 1975
1. Short title and application.
(1)These rules may be called the Board of Trustees of the Port of Calcutta (Payment of Fees and Allowances to Trustees) Rules, 1975.(2)They shall, subject to the provisions of section 18 of the Major Port Trusts Act, 1963 (38 of 1963), apply to the Board of Trustees of the Port of Calcutta.[2. Fees payable. - (1) Every Trustees of the Board, other than the Chairman, Deputy Chairman, or any other Trustees, who is a servant of the Government, shall be entitled to a fee of--(i)rupees thirty for attendance at each ordinary or special meeting of the Board:Provided that the aggregate amount of fees payable to any Trustee in respect of the meetings held during any calendar month shall not in any case exceed rupees two hundred.(ii)rupees fifteen for attendance at each meeting of a Committee, other than the meetings of the Committee held on the same day in continuation or preparatory to, an ordinary or special meeting of the Board.(2)A Turstee present at or for any meeting of the Board or Committee thereof shall sign his name in a book or register to be kept for the purpose.] [Substituted by G.S.R. 233, dated 7th February, 1977.]
