Section 5 in The M.P. Water (Prevention and Control of Pollution) Rules, 1975
5. Terms and conditions of service of members of the State Board.
(1)Non-official members of the State Board shall be paid an allowance of Rupees 25 per day for each day of the actual meeting of the State Board.(2)Non-official members shall be paid 1st class railway fares both ways for the railway journey undertaken by them for attending any of the Board's meeting from the normal place of their residence to the place of meeting.(3)In case of journey by means of communication other than rail, the fare shall be limited to the amount as given in sub-clause (2).(4)In respect of journeys for place not connected by rail he shall be eligible for actual bus fares plus 5 paise per Km. to the nearest rail head.(5)Non-official members, who are entitled to travelling allowance shall also be paid incidental charges at Rupees 15/- for each journey to cover expenses of transport from the residence at the headquarters to the bus stand/railway station or vice-versa, porter charges, reservation charges etc. for departure from the headquarters and for arrival back to the headquarters. No incidental charges shall be paid for expenses that may be incurred for similar purpose at places of halts during the tour. Provided that in case a Member of the Legislative Assembly who is also a member of the State Board, the said daily and travelling allowances and incidental charges will be admissible when the Assembly is not in session and on production of certificate by the member that he has not drawn any such allowance for the same journey and halts from any other Government source or any other body.(6)Government official members shall be governed by the Government TA. and D.A. Rules and applicable to them.
