Section 5 in Chennai Unified Metropolitan Transport Authority Rules, 2019
5. Payment of fees and allowances of nominated and co-opted members.
(1)The nominated and co-opted members shall be paid a sitting fee at such rates as may be specified by the Government in the Finance Department from time to time which are applicable to non-official Directors/non-official Members of Statutory Boards for each sitting of the Authority.(2)If a nominated or co-opted member is not a resident of the place where the meeting of the Authority is held, he shall be paid, in addition to the sitting fee, a conveyance allowance as may be determined by the Authority, from time to time, when no vehicle is provided to him for attending the meeting.(3)If a nominated or co-opted member is deputed to attend any official work on behalf of the Authority, such member shall be entitled to travelling allowance and daily allowance as per the rates admissible to the Grade A officer of the Government.
