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Cinematograph Act, 1952 13. Allowances payable to members of the advisory panel (1) Every member of the advisory panel shall be entitled to draw traveling and daily allowances for journeys performed by him for attending the meetings of the Board outside the headquarters or for the purpose of discharging any other duties prescribed under the Act on the scale provided under the Fundamental and Supplementary Rules applicable to first grade officers of government. (2) Every member of the advisory panel shall be entitled to receive a consultancy fee for attending a preview of film or a meeting of the Committee or Panel or for verification of cuts and affected reels at the rate of Rs . 50 per diem, provided that daily allowance in terms of (1) above will not be admissible in addition for the day or days for which consultancy fee is paid. 5 [(3) Notwithstanding anything contained in sub-rules (1) and (2), if any member of the advisory panel is a member of Parliament, he shall not be entitled to any remuneration other than the allowances defined in clause (a) of section 2 of the Parliament (Prevention of Disqualification) Act, 1959 (10 of 1959).]    |
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