(1)There shall be paid to each member such honorarium, and a travelling allowance and daily allowance for attending the meetings of the Committee or for transacting any business connected with duties as [the chairman, the Co-Chairman or member] [Substituted 'a Chairman or member' by Maharashtra Act No. 2 of 2018, dated 15.1.2018.] to the place where such meetings are held or business is transacted and for the return journey for such place at such rates as may be prescribed.
