Section 3 in The Air (Prevention and Control of Pollution) Assam Rules, 1991
3.
(1)The Chairman and the Member-Secretary shall be appointed by the State Government on such pay as may be fixed by the Government.(2)The Chairman shall be given the scale of pay or a fixed pay per month and other terms and conditions of service including allowance payable to him shall be such as may be specified in his order of appointment.(3)The post of Member-Secretary shall not be below the rank of Superintending Engineer in the Government. The terms and conditions of service of the Member-Secretary including the scales of pay and allowances payable to him shall be such as may be specified in his order of appointment and in absence of being so specified such terms and conditions shall be as far as may be, the same as are applicable to Grade I Officer of corresponding status of the State Government:Provided that the Chairman and/or Member-Secretary is Government Officer deputed on foreign service, the terms and conditions of pay, special pay, deputation allowance, conveyance allowance etc. may be fixed by the Government separately by the rules.(4)The Chairman and Member-Secretary shall be entitled to all the facilities at par with Senior Grade Officer of the Government including telephone facilities at their office and their residences. In the matters relating to daily and travelling allowance, travel facilities and use of Board's vehicle, medical facilities and other conditions of service, they shall be on an identical basis with the Head of Secretariat Department of the State Government.
