Section 4(8) in The Board of the Trust Regulations, 2001
(8)In case a person or professional is appointed as a short term consultant, inspector, or advisor to [carry out affairs] [Substituted 'carry out the business' by Notification No. F. No. 184/NT Rules/Regulations/2015-16, dated 9.7.2018 (w.e.f. 3.8.2001).] of the Trust, he shall be entitled to receive consolidated consultation fee as may be determined by the Board.
