Section 14 in The Rajasthan Urban Improvement Act, 1959
14. Remuneration of Trustees.
(1)The Chairman [may be paid from] [Substituted by Rajasthan Act 3 of 1963. dated 29-3-1963.] out of the trust fund such salary or allowances as may from time to time be proposed by the Trust and approved by the State Government.(2)Other Trustees may be paid from out of the trust fund such allowances, if any, as may be proposed by the Trust and approved by the State Government.
