Section 8 in Punjab State Electricity Regulatory Commission State Advisory Committee Regulations, 2005
8. Fees and Travelling Allowance for Members of the Committee.
(1)A Committee Member or an invitee who is a Government officer or an employee/officer of a Public Sector Undertaking shall draw travelling and daily allowance from his parent department/organization as per his entitlement there.(2)A Member of the State Advisory Committee or an invitee who is not a Government servant, or employee of a Public Sector Undertaking shall be entitled to receive for each day on which meeting is held and he is present, a travelling allowance at the rate admissible to Grade-I officer of the State Government and a sitting fee of Rs. 500/- (Rs. Five hundred) only.
