13. Payment of fees and travelling expenses to members.
- There shall be paid to the members of the Council such fees for attendance at meetings of the Council [or of special committee] [Words inserted by Bengal Act 3 of 1928.] [or of the executive committee] [Words inserted by West Bengal Act 16 of 1954.], and such reasonable travelling expenses [for such attendance and for journeys undertaken in the discharge of their duties under this Act] [Words inserted by Bengal Act 3 of 1928.], as may from time to time be allowed by the Council and approved by the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then again the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.].
