Section 7 in The M.P. State Veterinary Council Rules, 1993
7. Fees and allowances to President and other members of the State Council and Members of the Committees (other than members of the State Council).
(1)The President and other members of the State Council other than the State Government officials and ex-officio members shall under Section 41 of the Act, be paid travelling allowances as admissible to Class I Officers of the Government of Madhya Pradesh for attending the meeting of the said Council and Committee(s).(2)The members of the Committee other than hie members of the State Council shall also be paid likewise travelling allot antes for attending the meeting of the committee.(3)The State Government officials who are nominated by the Government of Madhya Pradesh and ex-officio members shall however, be entitled for travelling and other allowances as per Government institution rules from their respective offices/organisations.(4)As regards the daily allowances for non-official members they shall be paid amounts equivalent to those admissible to Class I officials of the Government of Madhya Pradesh.(5)A fee of Rs. 50 (Rupees fifty only) shall be aid to all members other than the President of the State Council and Government officials who are members for attending a meeting of the State Council or the Executive Committee or the other committees.(6)For the President of the State Council if he is not a State Government official, an amount of Rs. 100 (Rupees one hundred only) shall be paid for each meeting of the State Council and Rs. 50 (Rupees fifty only) for other meetings.(7)Where a member of the State Council other than its President presides over a meeting of the said council under sub-rule 5(9), he shall be paid a fee of Rs. 100 (Rupees one hundred only).
