Section 16 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
16. Fees and allowance to be paid for such temporary association of persons.
(1)If the person associated with the Board, under rule 15, happens to be non-official, he shall be entitled to get a fee of rupees fifty for each day he attends the actual meeting of the Board in which he is so associated and for each day he actually works for the Board. This will be excluding his travelling allowance as permissible to Grade I Officer of the Board(2)Notwithstanding anything in sub-rule (1), if such person is a Government servant or employee in a Government undertaking, he shall be entitled to travelling and daily allowances, only at the rates provided under the relevant rules, applicable to him.
