Section 41(5) in The Bengal Aerial Ropeways Act, 1923
(5)The [State Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] may, by general or special order,-(a)define the further duties of, and regulate the procedure of, the Advisory Board;(b)determine the tenure of office of the members of the Board ; and(c)give directions as to the payment of fees to, and the travelling expenses incurred by, any member of such Board in the performance of his duty.
