Section 3(3) in The Punjab Ex-servicemen Corporation (General) Rules, 1982
(3)The Director referred to in clause (e) of sub-section (1) of Section 7 of the Act shall be paid a fixed fee of one hundred [and fifty] [See Punjab Government Notification No. G.S.R. 77/P.A. 33/78/Section 32/Amd. (5)/93, dated 27.9.1993.] rupees for attending each meeting of the Board or of any committee appointed by the Board under section 11 of the Act.
