Section 111 in Punjab Regional and Town Planning and Development Act, 1995
111. Remuneration of Arbitrators and Assessors and payment of incidental expenses of the Tribunal of Appeal.
(1)The President of the Tribunal of Appeal and the Assessor shall, save where they are salaried Government Officers, be entitled to such remunerations, either by way of monthly salary or by way of fees or partly in one way and partly in the other, as the State Government may, from time to time decide :Provided that in exceptional cases where the scheme is a large one or the work involved is complicated the State Government may authorise the President and the Assessor even if they are salaried Government Officers, to receive such special salary or remuneration, as the State Government may, by order, decide from time to time.(2)The salary of the President of the Tribunal of Appeal or the Assessors who are salaried Government Officers, and any remuneration payable under sub- section (1) of this section and fees payable to an Arbitrator under sub- section (2) of section 106 and all expenses incidental to the working of the Tribunal of Appeal shall, unless the State Government otherwise determines, be defrayed out of the funds of the Authority and shall be added to the cost of the scheme.
