Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA STATE COTTON CONTROL ADVIQRY BOARD (ALLOWANCES TO NON-OFFICIAL MEMBER) RULES, 1972 CONTENTS 1. Short title 2. Definitions 3. Travelling Allowance 4. Travelling Allowance 5. Conveyance Allowance 6. . MAHARASHTRA STATE COTTON CONTROL ADVIQRY BOARD (ALLOWANCES TO NON-OFFICIAL MEMBER) RULES, 1972 In exercise of the powers conferred by sub-section (2) of section 46, read with sub-section (2) of section 6 of the Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 (Mah.XLVII of 1971) and of all other powers enabling) it in that behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (3) of the said section 46, namely:- 1. Short title :- These rules may be called the Maharashtra State Cotton Control Advisory Board (Allowances to Non-Official Members) Rules, 1972. 2. Definitions :- In these rules, unless the context otherwise requires, - (a) "Act" means the Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 (Mah.XLVII of 1971); (b) "meeting" includes an adjourned meeting; (c) words and expressions used in the Act and not defined in these rules shall have the meaning assigned to them in the Act. 3. Travelling Allowance :- Every non-Official Member shall be entitled to receive a meeting, allowance of Rs. 25 for every meeting of the Board or any of the Committees he attends: [Provided that, - (a) no such allowance shall be paid if any meeting is adjourned for want of quorum; (b) where more than one sitting is held on the same day, it shall be considered as one meeting only; and (c) where any meeting is continued for more than one day, it shall be considered as a separate meeting on each such day. ] 4. Travelling Allowance :- Every non-Official Member, who is required to undertake a journey for the purpose of attending a meeting of the Board or any of its Committees or for performing any other functions as such Member, shall be entitled to traveling and daily allowances at the rates admissible to a First Grade Government Officer. 5. Conveyance Allowance :- Every non-Official Member, who is required by the Board to use any conveyance, shall unless the conveyance is provided by the Board, be entitled to conveyance allowance at the rate admissible to a First Grade Government Officer. 6. . :- Allowances to non-Officiial Members who are also Members of the Legislatures. Notwithstanding anything contained in these rules, if a member of the State Legislature or of Parliament is appointed as a non-Official Member, he shall not be entitled to any meeting allowance or other allowances given under these rules to other non- Official Members, but he shall be paid the traveling allowance, the daily allowances and other allowances for the purpose of meeting the personal expenditure incurred in attending the meeting of the Board or any if its Committees or in performing any other functions as non-Official Member, at the rates admissible to him for similar purposes under the law for the time being in force relating to allowances of Members of the State Legislature or Parliament, as the case may be.