Section 3(1) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988
(1)The Chairman shall be paid a monthly pay in the scale of pay approved by Government on the recommendation of the Board;Provided that a pension in the service of the Government appointed as Chairman, shall be paid the pay and allowances attached to the post from which he is appointed plus deputation allowances admissible under the State government rule.
