Air (Prevention and Control of Pollution) Rules, 1982

14. Fees and allowances to be paid to such temporary association of persons under sub-section (3) of section 12

(1) If the person associated with the Board under rule 13 happens to be a non-official resident in Delhi , he shall be entitled to get an allowance of rupees fifty per day for each day of actual meeting of the Central Board in which he is so associated.

(2) If such person is non-resident of Delhi, he shall be entitled to get an allowance of rupees seventy-five per day (inclusive of daily allowance) for each day of actual meeting of the Central Board when he is so associated and also to traveling allowance at such rates as is admissible to a Grade I officer of the Central Government.

(3) Notwithstanding anything in sub-rules (1) and (2) if such person is a government servant or an employee in a government undertaking, he shall be entitled to traveling and daily allowances only at the rates admissible under the relevant rules applicable to him:

PROVIDED that in case of a member of Parliament who is also a member of the Central Board, the said daily and traveling allowances will be admissible when the Parliament is not in session and on production of a certificate by the member that he has not drawn any such allowance for the same journey and halts from any other government source.