Section 13 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
13. Manner and purpose of association of persons with State Board.
(1)The State Board may invite any person, whose assistance or advice it considers useful to obtain in performing any of its functions, to participate in the deliberations of any of its meetings.(2)If the person associated with the Board under sub-rule (1) happens to be a non-official, he shall be entitled to get an allowance of Rupees 25/- per day for each day of actual meeting of the State Board in which he is so associated.(3)If such person is non-resident in Bhopal, he shall be entitled to travelling allowance at the rates specified under sub-rules (2) to (6) under Rule 5.(4)Notwithstanding anything in sub-rules (2) and (3), if such person is a Government servant or an employee of any other organisation he shall be entitled to travelling and daily allowance only at the rates admissible under the relevant rules applicable to him.
