Section 15 in The Punjab Agricultural Produce Markets (General) Rules, 1962
15. [ Allowances of members of Board and Committees. [Substituted vide Notification No. 11 (7)M-1-79/83 88, dated 26.6.1984.]
- [Section 43(2)(xxvii)]. - (1) For journeys undertaken by the members of the Board for attending meetings or for any other work of the Board for which they are specially deputed by it, they shall be paid travelling and daily allowances according to the scale fixed by the Government for Government employees of Grade I.][Provided that in case of members of State Legislature they shall be paid travelling allowances and daily allowances according to the rates fixed for such members under the rule governing their allowances.] [Inserted by Notification No. GSR/118/PA/23/61/S 43/Amd. (6)/64, dated 17/4/1964.](2)[ for journeys undertaken by the members of the Committee including the Chairman and Vice-Chairman (other than official members) for attending meetings of the Committee or Sub-Committee or Joint Committee, they shall be paid a sitting allowance of rupees fifty] [Substituted vide Notification No. GSR/23/PA 23/61/S. 4/Amd. (24)/86,dated 24/4/1986.][per day and for journeys undertaken by them for any other work of the Committee for which they are specially deputed by it, they shall be paid travelling and daily allowance according to the scale fixed by the Government for Government Servants of Grade II.] [Substituted for 'rupees twenty-five' by Punjab Government Notification No.11/16/06-M¾495. dated 27.7.2006.][Provided that in case of the members of State Legislature they shall be paid travelling and daily allowances according to the rates fixed for such members under the rules governing such allowances.] [Inserted vide Notification No. GSR/118/PA-23/61/S. 43/Amd.(6)/64, dated 17/4/1969.](3)[ Omitted.] [Omitted vide Notification No. GSR/92/PA-23/61/S. 43/Amd. (9)/66, dated 22/4/1966.](4)If in the opinion of the Board, the financial position of a Committee does not warrant the payment of the travelling and daily allowances according to the scale prescribed above he may fix such scale of daily and travelling allowances in the case of that Committee as he may think proper.
