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Union of India - Section

Section 6 in The Air (Prevention And Control Of Pollution) (Union Territories) Rules, 1983

6. Tours by consultant .-The consultant may with the prior approval of the Chairman undertake tours within the country for the performance of the duties entrusted to him by the Board and in respect of such tours he shall be entitled to travelling and daily allowances at the rate payable to a Grade I officer of the Central Government.