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State of Odisha - Section

Section 5 in The Orissa Industrial Infrastructure Development Corporation Rules, 1981

5. Travelling allowance to members of Advisory Committees constituted by the Corporation.

- The member of the Advisory Committees constituted by the Corporation other than officers of Government shall be entitled to travelling allowance at the rate admissible to the non-official Directors of the Corporation; provided that they shall not be entitled to any sitting fee.Chapter-III Appointment, conditions of service and scale of pay of the Managing Director