Section 21 in The Charitable Endowments (Madhya Pradesh) Rules, 1957
21. Remuneration of Members. - No remuneration or any allowance shall be paid to members of the Committee, Non-official members of the Committee shall, however, be paid T.A. for attending meeting of the Committee at the rate fixed by the State Government for such members of the Committee at State level out of the State Government budget as in the case of non-official members of the Rajya Sainik Board.
