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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(1) in The Bihar State Housing Board Act, 1982

(1)Chairman and Managing Director shall be paid such salary and allowances as may be fixed by the Government:Provided in the event of non-official person being appointed as Chairman, he shall be part time officer and his chief function shall be to preside over meetings of the Board.