Section 6(2) in The Goa Information Technology Development Act, 2007
(2)The Directors of the Corporation nominated under clause (b) of sub-section (1) of section 4 shall be entitled to draw such honorarium or compensatory allowance for the purpose of meeting the personal expenditure in attending the meetings of the Corporation or of any Committee thereof or when appointed in connection with the work undertaken by or for the Corporation as may be prescribed by the Government from time to time.
