Section 120(1) in The Calcutta Improvement Act, 1911
(1)The expression "cost of management," as used in the following sections in this Chapter, means -(a)the salary and house-rent and conveyance allowance (if any) of the Chairman or acting Chairman, and the allowances and contributions referred to in section 11, sub-section (2);(b)all fees paid under section 22, for attendance at meetings;(c)the salaries, fees and allowances of, and the contributions paid under section 146 in respect of, officers and servants of the Board who are included in statements prepared under section 30;(d)the remuneration of other employees of the Board, except employees who are paid by the day or whose pay is charged to temporary work;(e)all payments made under section 75 and section 146 on account of the Tribunal; and(f)all office expenses incurred by the Board or the Tribunal.
