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State of Haryana - Section

Section 7 in Haryana Air (Prevention and Control of Pollution) Rules, 1983

7. Fees and allowances of members of a committee. Section 11(3).

(1)A member of the committee who is not a member of the Board shall be entitled to get a fee such as may be specified by the Board or the Chairman for each day of the meeting of the committee which he attends. This will be excluding his travelling allowance as permissible to Grade-I Officer of the Board.
(2)Notwithstanding anything in sub-rule (2) if such person is a Government servant or employee in a Government Undertaking, he shall be entitled to travelling allowance and daily allowance only at the rates provided under the relevant rules applicable to him.