(1)The Chairman may either be an Honorary Officer or a Salaried Officer of the Board.(2)If any salaried officer is appointed as Chairman, he shall be a whole time officer of the Board.(3)If any person is appointed as Honorary Chairman he may be paid such honorarium and allowances and may be provided with such facilities as may be determined by the State Government from time to time.(4)Where a Government officer is appointed a Chairman, he shall get such salary, allowances and other facilities as the State Government may determine in this behalf.(5)The State Government, may from time to time, grant to the Chairman, leave of absence from the duties of the Chairman.(6)Whenever there is a temporary vacancy in the office of the Chairman, the State Government may appoint a person to act as Chairman during the period of such vacancy and shall pay to such person such honorarium or salary and allowances as may be fixed by them. The person so appointed shall be deemed to be the Chairman for all purposes of the Act.
