Section 18(2) in The Orissa State Electricity (Supply) Rules, 1962
(2)A member of the Council, other than a Government servant shall be entitled to receive, for each day on which a meeting is held and he is present a daily allowance and travelling allowance or such other allowances for the purpose of reimbursing the personal expenditure incurred by him at the rate admissible for the time being under Orissa Travelling Allowance Rules to the class of officers to which the Government may declare him to correspond in status :Provided that a member shall not be entitled to draw the aforesaid allowances for attending any meeting of the Council, if on the same day a meeting of the Board is held.
