Section 23 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983
23. Tours by Consultant.
- The Consultant may undertake tours within the country for the performance of duties entrusted to him by the Board and in respect of such tours, he shall be entitled to travelling and daily allowance as Grade I Officer of the State Government. He will however, obtain prior approval of the Chairman and in his absence of Member-Secretary for his tour programme.
