Section 5(8) in The Sugar Undertakings (Taking Over Of Managements) Act, 1978
(8)Every Custodian or where a body of individuals has been appointed as the Custodian, each such individual shall hold office during the pleasure of the Central Government and shall receive from the funds of the sugar undertakings or group of sugar undertakings concerned, such remuneration as may be fixed by the Central Government.Explanation.--The remuneration payable to the Custodian of two or more notified undertakings shall be allocated among the funds of the undertakings in such proportion as the Central Government may, having regard to the quantum of work in respect of such undertakings and other relevant circumstances, by order determine.
