Section 6 in The Food Corporations Rules, 1965

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Union of India - Section

Section 6 in The Food Corporations Rules, 1965

6. [ Fees of Director. [Substituted by Notification No. G.S.R. 202(E), dated 2.3.2017 (w.e.f. 13.1.1965).]

- Every Director other than the Chairman, Managing Director and a whole-time officer of the Government, shall be paid fees by the Corporation for attending meetings as follows:

(a)	For attending Board of Directors meetings of the Corporation	Rs. 8000/- for each sitting of the meeting.
(b)	For attending meetings of the Executive Committee of theCorporation	Rs. 7000/- for each sitting of meeting.
(c)	For attending meetings of any other committee constituted bythe Board of Directors of the Corporation	Rs. 7000/- for each sitting of the meeting.]

6. [ Fees of Directors] [Amended vide Notification No. GSR 945(E) dated 21.9.1988].- Every Director, other than the Chairman, Managing Director and[a whole-time officer of the Government shall be paid fees by the Corporation for attending meetings as follows] [Amended vide Notification No. GSR 342(E) dated 19.5.2004]:-{\|
(a)	For attending meetings of the Corporation	Rs. 1000/- for each day of meetings.
(b)	For attending meetings of the Executive Committee of theCorporation	Rs. 600/- for each day of meeting.
(c)	For attending meetings of any other committee constituted bythe Board of Directors of the Corporation	Rs. 600/- for each day of meeting.

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