Section 6(b) in The Air (Prevention and Control of Pollution) Assam Rules, 1991
(b)For non-official members of the Board, at the rates as admissible to Senior Grade Officers of the State Government;(i)Provided that if a member of the Board is member of the Parliament or a member of the State Legislature his travelling allowances, shall be governed by the rules regulating their respective T.A. and D.A.(ii)In case of official members they shall not draw any travelling allowance from the Board if they draw the same for the same journeys from the Government.(iii)The Board may at the request of a member grant him as-
