Section 62(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)The salary of the Chairman of the Tribunal or an Assessor who is a salaried Government Officer, and any remuneration payable under sub-section (1) of this section and all expenses incidental to the working of the Tribunal shall, unless the Government otherwise determines, be defrayed out of the funds of the Authority and shall be added to the cost of the scheme.
