 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Cinematograph Act, 1952 12. Terms and conditions of service (other than salary and allowances) of the Chairman of the Board and allowances payable to the other members of the Board (1) The Chairman, if he is a paid full-time officer, shall be entitled to draw traveling and daily allowances as admissible under the Fundamental and Supplementary Rules and shall be entitled to leave and leave salary and such other benefits and shall be governed by such conditions of service as are applicable to Central Government officers engaged on contract: PROVIDED that in the case of an officer of an All India or Central Civil or General Central Service or State Service being appointed as Chairman he shall be entitled to leave and leave salary and other benefits admissible to officers of such service so long as he continues to belong to that service: PROVIDED FURTHER that if an officer who has already been holding a post under government on contract with the benefits of contributory provident fund is appointed as Chairman, he shall be allowed to carry forward the unutilized portion of leave earned by him during previous service and he shall also continue to be eligible for the contributory provident fund benefits. (2) Every honorary member (including the Chairman where he does not receive any salary) may,- (a) if he is an outstation member, ( i ) travel by air or by train as admissible according to the orders issued by the Central Government from time to time in respect of journeys undertaken by him for the performance of his duties as such members; (ii) be paid a consultancy fee for attending the preview of a film or meeting of the Revising Committee or the Board at the rate of Rs . 75 for each day of such preview or meeting; (iii) be paid daily allowance at the rate of Rs . 50 per day for the day preceding the meeting and that following the meeting, if the member actually stays at the place of the meeting; (b) if he is a local member, be paid a consultancy fee for attending the preview of a film or meeting of the Revising Committee or the Board at the rate of Rs . 50 for each day of such preview or meeting: PROVIDED that daily allowance will not be admissible in addition for the day or days for which consultancy fee is paid.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back