The Mormugao Port Trust (Payment Of Fees And Allowances To Trustees) Rules, 1964
Published vide Notification Gazette of India, Extraordinary of 1964, Part 2, Section 3(i), Page 585.
1938
(a) "Act" means the Major Port Trust Act, 1963 (38 of 1963);
(b) "words" and expressions defined in the act and used in these Rules have the meanings assigned to them in the Act.
[3. Fees Payable. - Every trustee of the Port Trust Board of Mormugao, other than the Chairman/Dy.Chairman or any other Trustee who is a servant of the Central or the State Government shall be entitled to a fee of rupees twenty five for attendance at each ordinary or special meeting of the Board and Rs.15/- for attendance at each meeting of any Committee appointed by the Board under sub-section (i) of Section 17 of Act, at which a quorum is present and business is transacted and which he attends from the beginning to the end thereof; Provided that the aggregate amount of fees payable to any Trustees in respect of the meetings held during any month shall not exceed Rs. 150/-] 4. Payment Of Travelling Allowances. - All outstation Trustees attending any meeting of the Board of or any of its committees shall in addition to such fees as is payable under rule 3, be entitled to receive travelling allowance on the scale applicable to the highest class of officers of the Central Government but shall not be entitled to receive any daily allowance. (2) A Trustee who is a Government Servant and who attends any meeting of the Board or of any of its committees shall be entitled to receive travelling allowances and daily allowances in accordance with the provisions of the service rules applicable to him.You will Never Need a Law Reporter or Back Volumes |
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