Section 6(3) in The Gujarat Municipal Finance Board Act, 1979
(3)(a)The Chairman shall be entitled to draw such honorarium, sitting fees and allowances as may be prescribed.(b)The members other than those appointed by virtue of their office shall be entitled to draw such sitting fees and allowances as may be prescribed.(c)The members who are appointed by virtue of their office may be paid such compensatory allowance for the purpose of meeting the personal expenditure in attending the meetings of the Board or any committee thereof or for being appointed in connection with the work undertaken by or for the Board as may be prescribed.
