Section 18 in The Orissa State Electricity (Supply) Rules, 1962
18. Fees and travelling allowance for members of the Council.
(1)A member of the Council shall not be entitled to any remuneration other than that provided in these rules.(2)A member of the Council, other than a Government servant shall be entitled to receive, for each day on which a meeting is held and he is present a daily allowance and travelling allowance or such other allowances for the purpose of reimbursing the personal expenditure incurred by him at the rate admissible for the time being under Orissa Travelling Allowance Rules to the class of officers to which the Government may declare him to correspond in status :Provided that a member shall not be entitled to draw the aforesaid allowances for attending any meeting of the Council, if on the same day a meeting of the Board is held.(3)A member of the Council who is a Government servant shall be entitled to draw travelling and daily or halting allowances on the scale admissible to him under the Orissa Travelling Allowance Rules.
