Section 6 in Andhra Pradesh Electricity Regulatory Commission (Constitution of Commission Advisory Committee and Its Functioning) Regulations, 1999
6. Fees and travelling allowance for members of the CAC.
- 6.1. A member of the CAC shall not be entitled to any remuneration other than that provided in these rules.6.1.1. A member of the CAC who is not a Government servant, or Employee of a Public Sector Undertaking 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 at the rate admissible for the time being under the Travelling Allowance Rules to Directors of the Commission.6.1.2. A member of the CAC who is a Government servant or employee of a Public Sector Undertaking shall draw travelling and daily allowances on the scale admissible to him from his parent organisation.
