Section 12(f) in The National Institutes of Technology, Science Education and Research, 2007
(f)the member of the Board shall be entitled to such allowances, if any, from the Institute as may be provided for in the Statutes but no member other than the members referred to in clauses (b) and (f) of section 11 [and clauses (c) and (h) of section 11A] [Inserted by Act No. 28 of 2012 (w.e.f. 7.6.2012.)] shall be entitled to any salary by reason of this clause.
