Section 10 in Punjab Regional and Town Planning and Development (General) Rules, 1995
10. Allowances to be paid to members of the Authority.
- The members of an Authority other than the Chief Administrator, shall not be entitled to receive any remuneration or allowance from the Authority other than the travelling allowance, daily allowance or any other allowance, at the rates determined by the Authority and till it is so determined at the rates for the time being admissible to Class I Officers of the State Government under the Punjab Civil Service Rules for the purpose of reimbursing the expenditure incurred in attending the meetings of the Authority or any of its committees or in performing any other function of the Authority. (Sections 18(1) and 180(2)(f).)
