Section 44(5) in Telangana Mining Settlements Act, 1956
(5)During the period between the dissolution and the reconstitution of the Board under sub-section (1) all or any of the powers of the Board and of the Chairman may be exercised and discharged, as the Government may determine, by such person or persons as the Government may appoint in that behalf and any such person who is not a Collector or Deputy Collector may, if the Government so directs receive such payment for his service, as the Government thinks fit.
