13. Central Government to fix leave allowance of Chairman.-
(1)The 3[Central Government] shall also fix the amount of 6[leave salary and allowances, if any] to be granted to the 5[Chairman], and the salary 7[and allowances, if any,] to be paid to the person who shall be appointed to his office.(2)Any person appointed under 8[the last preceding] section to act for the 5[Chairman] shall, while so acting, have all the powers, and be liable to all the restrictions, and limitations, which the 1[Chairman] under this Act has and is liable to.
