Section 17(1) in The Cost and Works Accountants (Procedure of Investigations of Professional and Other Misconduct and Conduct of Cases) Rules, 2007
(1)The members of the Committee nominated by the Central Government would be paid [ten thousand rupees] [Substituted 'Rs. 1000/-' by Notification No. G.S.R. 349(E), dated 9.4.2018 (w.e.f. 27.2.2007).] as allowance for each day of sitting:Provided that if such a member is holding position under the Central Government or State Government or any statutory authority, he would be not be eligible for any such allowances:Provided further that the Central Government may revise the allowances from time to time, through notification in the Official Gazette.Explanation. - For the purpose of this rule, holding position under the Central Government shall also include a person holding position under the comptroller and Auditor General of India, Reserve Bank of India or any other organization under or controlled by Government of India, and holding position under a State Government shall also include holding position in an organization under or controlled by the State Government.
