Section 74(1) in The Calcutta Improvement Act, 1911
(1)The President of the Tribunal shall, from time to time, prepare a statement showing -(a)the number and grades of the clerks and other officers and servants [who] [Word substituted and clause (ai) inserted by W. B. Act 32 of 1955.] he considers should be maintained for carrying on the business of the Tribunal,(b)the amount of the salary to be paid to each such officer and servant, and(c)the contributions payable under section 146 in respect of each such officer and servant.
