Section 18 — Fees and allowances of members.
The Delhi Sikh Gurdwaras Act, 1971
Any office-bearer or other member of the Executive Board or any other member of the Committee may, if he so desires, draw such fees and allowances for attending the meetings of the Executive Board or the Committee and for attending to any other work of the Executive Board or the Committee, as the case may be, as may be prescribed by regulations.Open in Lexace · Ask the AI about this section
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