Section 6(4) in Bombay Wild Animals and Wild Birds Protection Act, 1951
(4)The members shall be entitled to receive such allowances in respect of expenses properly incurred in the performance of their duties as the State Government may determine:[Provided that, if a member of the State Legislature is nominated as a member of the Board, he shall not be entitled to receiver any remuneration other than travelling allowance, daily allowance or such other allowance which is paid to a member of the Board for the purpose of meeting the personal expenditure incurred in attending the meeting of the Board or in performing any other function as such member.]
