9. Remuneration and other conditions of service of Chairman and Vice-Chairman.
(1)The Chairman and the Vice-Chairman and the person appointed to act as Chairman shall be entitled to such remuneration, if any, by way of salary, leave and other allowances and, on retirement to such gratuity or compassionate allowance, if any, as Government may from time to time determine in that behalf.(2)Without prejudice to the provisions of Sub-section (1), the other conditions of service of the Chairman and Vice-Chairman shall be as may be determined by Government from time to time.
