Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT RAJYA KHADI AND GRAMODYOG BOARD (MEMBERS' ALLOWANCES) RULES, 1962 CONTENTS 1. Short title and commencement 2. Definitions 3. Remuneration etc. of the Chairman 4. Allowances to member GUJARAT RAJYA KHADI AND GRAMODYOG BOARD (MEMBERS' ALLOWANCES) RULES, 1962 In exercise of the powers conferred by clause (a) of sub-section (3) of section 29 of the Bombay Khadi and Village Industries Act, 1960 (Bom. No. XIX of 1960), the Government of Gujarat hereby makes the following rules, namely:- 1. Short title and commencement :- (1) These rules may be called the Gujarat Rajya Khadi and Gramodyog Board (Member's Allowances) Rules. 1962. (2) They hall come into force at once. 2. Definitions :- In these rules, unless the context otherwise requires:- (i) "the Act" means the Bombay Khadi and Village Industries Act, 1960. (ii) "Board" means the Gujarat Rajya Khadi and Gramodyog Board constituted or deemed to be constituted under the Act: (iii) "Chairman" means the Chairman of the Board: (iv) "Member" means the Member Secretary of the Board but does not include the Chairman. 3. Remuneration etc. of the Chairman :- The Chairman shall be entitled. (a) to an honorarium of one thousand rupees per month: (b) to a motor car allowance of two hundred and fifty rupees per month: (c) to travelling allowance and daily allowance as provided in scale I in rule I (i)(b) in Section I of Appendix XLII-A to the Bombay Civil Services Rules when he undertakes any journey in the discharge of his duties under the Act. 4. Allowances to member :- (1)[If a non-official member is appointed as Member Secretary, he shall be entitled to: (a) an honorarium of four hundred rupees per month; (b) travelling allowance and daily allowance as provided in scale I in rule 1(i)(b) in Section I of Appendix XLII-A to the Bombay Civil Service Rules when he undertakes a journey in the discharge of his duties under this Act. [(1-A) If a Government servant is appointed as member Secretary, he shall be entitled to pay and allowances in Accordance with the rules and orders applicable to him as Government Servant.] [(2) A non-official member whose permanent residence is at the head quarters of the Board shall be entitled to the actual conveyance allowance subject to a maximum of rupees ten per day for the days he attends the meeting of the Board].