Section 7 in Wild Life (Protection) Punjab Rules, 1975
7. Allowances.
(1)The Non-official member of the Board shall get travelling and daily allowance as admissible to grade I Officers of the State and the Members of the Legislature who will be members of the Board shall get T.A. and D.A. according to the usual provisions already prescribed for them.(2)Where concessional tickets are allowed for return journeys by rail, the travelling allowance shall be restricted to actual cost of return tickets plus the incidental charges.(3)(a)A member of the State Legislature who is a member of the Board shall not be paid any fares in respect of journeys by rail or road if he is entitled to free coupons for such journeys.(b)If a meeting of the Board is held during a session of the Legislature and at the same place where such session is held, a member of the Legislature who is a member of the Board shall not be entitled to any daily allowance.
