(1)Save as provided in Section 10, no non-official member of a Parishad shall received or be paid any salary or other remuneration for services rendered by him in any capacity whatsoever except with the sanction of the Government but shall be allowed travelling allowance for such purposes and at such rate as may be prescribed.(2)[* * *] [Omitted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).]
