Section 8 in Tamil Nadu Khadi and Village Industries Board Rules, 1960
8. Payment of allowances.
(1)For purposes of travelling and other allowances of the members, the Board shall be deemed to be a First Class Committee constituted by the Government and the members shall be paid the allowances out of the funds of the Board.(2)Where a person, who is not an officer of the Government, is appointed as Secretary of the Board, he shall be entitled to draw such pay and allowances from out of the funds of the Board, as the Government may by order, determine.
