Section 72 in The Orissa State Financial Corporation General Regulations, 2003
72. Remuneration to Directors and Others.
- Any person, or Director of the Corporation, when required to undertake special assignments for or to render extra services to the Corporation, may be paid in addition to ravelling, halting and other expenses as maybe applicable, remuneration/honorarium at such scales as may be fixed by the Board/Managing Director from time to time.
