Section 8 in Haryana Air (Prevention and Control of Pollution) Rules, 1983
8. Fees and allowances of temporarily associated persons, Section 12(3).
(1)The Board may invite any person whose assistance or advice is considered useful to obtain in performing any of its functions.(2)If the person associated with the Board, under sub-rule (1) happens to be a non-official, he shall be entitled to get a fee of rupees two hundred for each day of actual meeting of the Board in which he is so associated and for each day of the actual work for any of the work of the Board. This will be excluding traveling allowance as permissible to Grade-I officer of the Board.(3)Notwithstanding anything in sub-rule (2) if such person is a Government servant or employee in a Government Undertaking, be shall be entitled to travelling allowance and daily allowance only at the rates provided under the relevant rules, applicable to him.
