Section 25 in Bihar Coal Mining Area Development Authority Rules, 1988
25. Payment of allowance to the members.
- Members of the authority will be entitled to travelling allowances for attending meetings or for coming to perform any other work of the Authority according to the rules admissible to the Class I Officers of the State Government under the Bihar T. A. Rules in force, members nominated by the Central Government or the State Government and in case of such members who are members of Lok Sabha, Rajya Sabha, Vidhan Sabha and Vidhan Parishad will be entitled to draw, as far as possible, the allowances for such duties from the sources they normally draw their allowances.
