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State of Madhya Pradesh - Section

Section 17A in The M.P. Boiler Attendants' Rules, 1958

17A. [ [Inserted by Notification No. F. 23 (iii) 2-88-A-XI, dated 26-11-1990, Published In Madhya Pradesh Rajpatra, Part IV (ga), dated 1-2-1991, p. 76.]

- Each member of the Board, other than an official subordinate to the State Government, shall be entitled to receive travelling expenses to and for each meeting of the Board, as admissible under the Madhya Pradesh Travelling Allowances Rules, 1956, to the officers of the first grade.]