Section 21A(1) in Nagpur Improvement Trust Act, 1936
(1)The Trust shall before the 31st March of each year prepare a statement showing---(a)the number, designation and grades of the officers and servants (other than employees who are paid by the day or week or whose pay is charged to any sanctioned work) whom it considers it necessary and proper to continue in employment or to employ for the purposes of this Act during the succeeding year,(b)the amount and nature of the salary, fees and allowance to be paid to each such officer or servant, and(c)the contribution payable under section 110 in respect of each such officer or servant, and submit the same to the [State] [Substituted for 'provincial' by A. O., 1950.] Government.
