- No member of the Board is entitled to any remuneration for work, done in connection with the Board, but travelling allowance for attendance at meetings is admissible to members who do not reside at Patna, and for members of inspecting boards. The Director is authorised, under rule 246 of the Bihar and Orissa Service Code, to determine the class to which each of the nonofficial members should belong, and to countersign the travelling allowance bills of the members.(G O. no. 570-E. R., dated the 12th August 1922; and no. 3356-E., dated the 18th November, 1924.)
