Section 6 in The National Institute of Mental Health and Neuro-Sciences, Bangalore Rules, 2013
6. Allowances of President, Vice-President and Members.
(1)The President, Vice-President or any member of the Institute shall not be entitled to any allowance or other remuneration and shall, however, draw the travelling and daily allowances, if any, to which he may be eligible under the regulations framed under section 31 of the Act.(2)Nothing in sub-rule (1) shall apply to the Director who may draw the salary and allowances attached to the post of Director.
