Section 6 in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983
6. Fees and allowances to be paid for temporary association of persons under sub-section (3) of Section 11.
(1)If the person associated with the Board, under sub-section (1) of Section 12 happens to be a non-official he shall be entitled to get fees and allowances at the rates mentioned in Rule 6 of the Water (Prevention and Control of Pollution) Madhya Pradesh Rules, 1975.(2)Notwithstanding anything in sub-rule (1) if such person is a Government servant or employee in a Government undertaking, he shall be entitled to travelling and daily allowances only at the rates provided under the relevant rules, applicable to him.
