Section 21A(2) in Nagpur Improvement Trust Act, 1936
(2)Within a period of three months from the date of receipt of the statement under sub-section (1), the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may, if in its opinion, the number of persons employed by the Trust as officers or servants, or whom the Trust may propose to employ as such, or the remuneration proposed or fixed by the Trust to those persons or any of them is excessive, direct the Trust to reduce such number of persons or the remuneration of any such person, as the case may be, and the Trust shall comply with such direction :[* * * *] [The proviso was deleted by Mah. 31 of 2011, s.4.]]
