Section 49 in The Maharashtra Ancient Monuments and Archaeological Sites and Remains Rules, 1962
49. Travelling allowance to members.
- The members of the Board nominated under clause (c) of sub-rule (1) of rule 45, the Expert Co-opted Members and the Associated Members shall be entitled to payment of travelling allowance in accordance with scale I in rule 1(i)(b) in section 1 of Appendix XLII-A of the Bombay Civil Services Rules, 1959, Volume II, for journeys performed by them to attend any meeting of the Board or to discharge any functions entrusted to them by the Board.
