(1)There shall be paid to each member such honorarium, and a travelling allowance and daily allowance for attending the meetings of the Committee or for transacting any business connected with duties as a Chairman or member to the place where such meetings are held or business is transacted and for the return journey from such place at such rates, as may be prescribed.(2)A member of the State Legislature while holding the office of a member of the Committee who is eligible for any allowance or honorarium under sub-section (1) shall not be disqualified for continuing as a member of the State Legislature.
