Section 4(d) in The Orissa Housing Board Rules, 1970
(d)[ if he is a non-official (including an M. L. A.), sitting fee of rupees [two hundred] [Inserted vide Orissa Gazette Extraordinary No. 1061/3-8-1985.] only per day in lieu of daily allowance in respect of each of the meeting of the Board or the committee attended by him ; provided that if he is an M.L.A. sitting fee under this clause shall not be admissible to him during the session of the Assembly;
