73. Remuneration of the members of the Commission.
- The members of the Commission, while they continue as such, shall receive such remuneration [or daily allowance and travelling expenses] [Inserted by Punjab Act 11 of 1944, Section 17(i).] as may be fixed from time to time by the [State] Government [with consultation of the Board] and shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code.
