(3)The [State Government] may, if it thinks fit, direct the payment to the Chairman [such house-rent and conveyance allowance as may be decided by it] in addition to his salary.[(4) If under section 10, the] [State Government] requires the Chairman to hold any salaried office in addition to the office of Chairman, the salary and allowances (if any) payable to the Chairman for his holding the office, other than the office of Chairman, or such portion thereof, as the [State Government] may decide, shall, instead of being paid to the Chairman, be payable to the Board for credit to the Revenue Account of the Board.
