Section 3 in Haryana (Prevention and Control of Water Pollution) Rules, 1978
3. Terms and conditions of the service of the Member of the Board other than Member.
- Secretary and Government officials. Section 5(8).-(1) Non-official Members of the Board resident in Chandigarh shall be paid an allowance of Rupees thirty per day for each day of [attending] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] the actual meeting of the Board or actual meeting of any Committee constituted under sub-section (1) of section 9.(2)Non-official members of the Board, not resident in Chandigarh shall be paid an allowance of rupees fifty per day (including daily allowance) for each day of [attending] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] the actual meetings of the Board or for each day of [attending] [Inserted vide Notification No. G.S.R. 44/C.A.6/74/S.64/86, the 30th May 1986.] actual meeting of any committee constituted under sub-section (1) of section 9 and also travelling allowance at such rates as is admissible to a grade I officer of the Government.(3)When the Legislative Assembly is not in session, a Member of the Legislative Assembly who is also a member of the Board shall be entitled to such allowance as are admissible to him for attending an Assembly Session on production of a certificate by the Member that he has not drawn any such allowance for the same journey and halts from any other Government source.
