Section 4(2) in The Punjab Khadi and Village Industries Board Act, 1955
(2)[ The Chairman and each non-official member of the Board shall be paid from the funds of the Board such allowances as the Government may, from time to time, fix. The Chairman of the Board, if he is not a member of Parliament, shall also be paid from the funds of the Board such honorarium as the Government may, from time to time, fix. The official members shall draw their travelling allowance 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 purpose of this Act admissible to them under the Punjab Travelling Allowances Rules as applicable to the State of Haryana from their respective departments.] [Substituted by Haryana Act No. 27 of 1973.]
