[(1) The Chairman shall receive such monthly salary not exceeding three thousand and five hundred rupees as may be fixed by the State Government] [Sub-section (1) and words in sub-section (3) substituted by W.B. Act 42 of 1983.].(2)the word "salary", as used in this section, excludes allowances to which the Chairman may be entitled and any contribution payable on his account under any general or special orders of the Government for regulating the transfer of Government servants to foreign service.(3)The [State Government] [Word substituted by the Adaptation of Laws Order, 1950.] may, if it thinks fit, direct the payment to the Chairman [such house-rent and conveyance allowance as may be decided by it] [Sub-section (1) and words in sub-section (3) substituted by W.B. act 42 of 1983.] in addition to his salary.(4)[ If under section 10, the] [Sub-section (4) inserted by W.B. Act 22 of 1948.] [State Government] [Word substituted by the Adaptation of Laws Order, 1950.] requires the Chairman to hold any salaried office in addition to the office of Chairman, the salary and allowances (if any) payable to the Chairman for his holding the office, other than the office of Chairman, or such portion thereof, as the [State Government] [Word substituted by the Adaptation of Laws Order, 1950.] may decide, shall, instead of being paid to the Chairman, be payable to the Board for credit to the Revenue Account of the Board.
