Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI DEVELOPMENT (GRANT OF ALLOWANCE TO NON- OFFICIAL MEMBERS OF THE ADVISORY COUNCIL) RULES, 1959 CONTENTS 1. . 2. Definitions 3 . Grant of allowance to Non-Official Members of the Advisory Council DELHI DEVELOPMENT (GRANT OF ALLOWANCE TO NON- OFFICIAL MEMBERS OF THE ADVISORY COUNCIL) RULES, 1959 In exercise of the powers conferred by sub-section (1) of section 56 of the Delhi Development Act, 1957 (61 of 1957), read with clause (r) of sub-section (2) of that section, the Central Government hereby makes the following rules namely: 1. . :- These Rules may be called the Delhi Development (Grant of Allowance to Nonofficial Members of the Advisory Council) Rules, 1959. 2. Definitions :- In these rules, (unless the context otherwise requires) (i) "Act" means the Delhi Development Act, 1957, (ii)"Advisory Council" means the advisory council constituted under section 5 of the Act, and (iii) "Authority" means the Delhi Development Authority constituted under section 3 of the Act. 3. Grant of allowance to Non-Official Members of the Advisory Council :- (1) A non-official member of the Advisory Council shall be paid by the Authority (i) daily allowance at the rate of Rs. 15 per day for attending a meeting of the Advisory Council, and (ii) whenever a member, who is not a resident of Delhi, has to come from an outstation to Delhi specifically to attend a meeting of the Advisory Council, mileage allowance for the journey at such rate as is admissible to an officer of the Central Government of the first grade, under Section V of the Supplementary Rules of the Central Government: Provided that in case of a member of Parliament, who is also a member of the Advisory Council, the said daily and mileage allowance 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.