Section 3(1) in The Orissa Housing Board Rules, 1970
(1)Subject to the provisions contained in Section 76, the Chairman shall be entitled to-(a)if he is an official, his grade, pay and other allowances admissible to him under the rules in force in the State for deputation of officers of his rank ; or if he is a retired Government employee, honorarium not exceeding [one thousand and five hundred rupees] per month as Government may specify in addition to his pensionary benefits on retirement; or if he is a non-official, holding office in an honorary capacity, compensatory allowance as the Government may specify in a notification from time to time;(b)travel by air or by the highest class on railways including air-conditioned class irrespective of the amount of pay or honorarium paid to him;(c)travelling allowance admissible to a Head of Department of Government for travel by road, air or by the highest class on railways including air-conditioned class. For travel by air-conditioned class, the additional fare that he can draw shall be reduced to such amount per kilometre as in the case of Senior Officers of Government entitled to travel in air-conditioned class.
