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State of Uttar Pradesh - Section

Section 14 in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

14. Fees and allowances to be paid to members of the Committee of the Board who are not members of the Board.

(1)A member of the committee constituted under sub-section (3) of Section 11, who is not a member of the Board shall be entitled to get such fee as may be specified by the Board or the Chairman for each day of the meeting if the Committee which he attends. This will be excluding his travelling allowance as permissible to Grade I Officer of the Board.
(2)Notwithstanding anything contained 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.