3. [ Pay, remuneration, honorarium, allowances, leave etc., of the Chairman. [Substituted vide SRO No. 226/20-3-1972.]
(1)Subject to the provisions contained in Section 76, the Chairman shall be entitled to-(a)if he is an official, his grade, pay and other allowances admissible to him under the rules in force in the State for deputation of officers of his rank ; or if he is a retired Government employee, honorarium not exceeding [one thousand and five hundred rupees] per month as Government may specify in addition to his pensionary benefits on retirement; or if he is a non-official, holding office in an honorary capacity, compensatory allowance as the Government may specify in a notification from time to time;(b)travel by air or by the highest class on railways including air-conditioned class irrespective of the amount of pay or honorarium paid to him;(c)travelling allowance admissible to a Head of Department of Government for travel by road, air or by the highest class on railways including air-conditioned class. For travel by air-conditioned class, the additional fare that he can draw shall be reduced to such amount per kilometre as in the case of Senior Officers of Government entitled to travel in air-conditioned class.(2)(a)If the Chairman is a retired Government employee he shall be entitled to such leave term as are admissible to temporary Government employees.(b)If the Chairman is a Government employee, the leave terms contained in the Orissa Leave Rules, 1966 shall be applicable to him.(3)Notwithstanding anything contained in these rules where the Chairman holds office in an honorary capacity he shall receive such concessions as the Government may in each case specify in this behalf.]
