Section 3 in Punjab Regional and Town Planning and Development (General) Rules, 1995
3. Allowances to be paid to the members of the Board.
(1)A member of the Board shall not be entitled to receive any remuneration or allowance other than the travelling allowance, daily allowance or any other allowance which the Board may determine for the purposes of re-imbursing the expenditure incurred in attending the meetings of the Board or any of its committees or in performing any other functions of the Board.(2)An official member of the Board shall draw travelling allowance, daily allowance or any other allowance as is admissible to him under the rules of the Government of Punjab from the department of the Government of Punjab in which he is appointed at the relevant time.(3)The non-official members of the Board shall draw travelling allowance, daily allowance or any other allowance on the rates as are admissible to Class I Officers of the Government of Punjab.(Sections 4(4) and 180(2)(a)).
