Section 6(4B) in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980
(4B)The Secretary, if and when he is required to act as a whole-time Secretary of the Hotel Authority, shall, in addition to the fees to which he is otherwise entitled under sub-section (5), draw such remuneration from the Fund of the Hotel Authority as may be prescribed :Provided that if the Secretary is a whole-time Government employee, he shall not be entitled to the fees as aforesaid.] [[Sub-sections (4), (4A) and (4B) Substituted for original sub-Section (4) by W.B. Act 29 of 1981. Original sub-Section (4) was as under:-'(4) The Vice-Chairman shall exercise such powers and discharge such duties as may be delegated to him by the Chairman and shall, during the absence of the Chairman, exercise the powers and discharge the duties of the Chairman.'.]]
