Section 16 in The Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Rules, 1996
16. Allowances to members of the Central Supervisory Board.
(1)The ex officio members, and other Central and State Government officers appointed to the Board will be entitled to Travelling allowance and Daily Allowance for attending the meetings of the Board as per the Travelling Allowances rules applicable to them.(2)The non-official members appointed to, and Members of Parliament elected to, the Board will be entitled to Travelling Allowance and Daily Allowance for attending the meetings of the Board as admissible to non-officials and Members of Parliament as the case may be, under the Travelling Allowances rules of the Central Government.
