Section 169 in Jammu and Kashmir Co-Operative Societies Act, 1989
169. Travelling and other allowances etc.
- No member of the committee of any society shall be entitled to receive from the society the travelling allowances, daily allowance or any other allowances or fees for attending meetings of its committee or for performing any other function as such member at a rate higher than the maximum rate prescribed in this behalf, and different rates may be prescribed for different societies or class of societies or for different purposes by the Registrar.
