Section 3 in The Punjab Ex-servicemen Corporation (General) Rules, 1982
3. Salary and allowances of Chairman, Managing Director and nominated Directors.
- [(1) The Chairman shall be entitled to a fixed fee of one hundred and fifty rupees for attending each meeting of the Board or of any committee appointed by the Board under Section 11 of the Act.] [Substituted vide Punjab Government Gazette LSP III dated 16.10.1992.](2)The Managing Director, -(i)if he is a retired Officer of the State Government or of the Central Government, shall be entitled to draw as salary the pay last drawn by him while in service minus pension and pension equivalent of other retirement benefits taken together plus [Two hundred fifty rupees] [Substituted vide Punjab Government Gazette LSP III dated 20.12.1985.]. In addition he shall be entitled to draw such other allowances as are admissible to other employees of the Corporation.(ii)if he is a Class I Officer of the State Government or of the Central Government, shall be entitled to draw such salary and allowances as are settled between the lending Government and the Corporation.(3)The Director referred to in clause (e) of sub-section (1) of Section 7 of the Act shall be paid a fixed fee of one hundred [and fifty] [See Punjab Government Notification No. G.S.R. 77/P.A. 33/78/Section 32/Amd. (5)/93, dated 27.9.1993.] rupees for attending each meeting of the Board or of any committee appointed by the Board under section 11 of the Act.
