Section 4(2) in The Punjab Khadi and Village Industries Board Act, 1955
(2)Each non-official member of the Board shall be paid from the funds of the Board such allowance [and the Chairman shall be paid such honorarium and allowances] [Inserted by Punjab Act 31 of 1981, section 3(2).] as the Government may fix from time to time. Official members shall draw their Travelling Allowances for attending meetings of the Board, or in connection with the performance of any duty assigned to them by the Board or the Government for the purposes of the Act admissible to them under the Punjab Travelling Allowance Rules from their respective departments.
