Section 14 in Compensatory Afforestation Fund Rules, 2018
14. Sitting Fees and Allowances of non-official Members.
(1)The non-official members of the National Authority and State Authority shall be paid such sitting fees and allowances, for attending the meetings and for any other work assigned to them, as may be specified in the order of their appointment.(2)The sitting fee and allowances to be paid to the non-officials member of the National Authority referred to in the sub-rule (1) shall be paid from the National Fund as provided in sub-clause (i) of clause (b) of section 5.(3)The sitting fee and allowances to be paid to the non-officials member of the State Authority referred in the sub rule (1) shall be paid from the interest referred to in clause (a) of rule 6.
