11. Salary and allowances of Chairman and Deputy Chairman, and fees payable to Commissioners for attendance at meetings.-
[(1) the Chairman and Deputy Chairman shall receive such salary and allowances, if any, as may from time to time be fixed by the Central Government.](2)5[* * *](3)The 3[Central Government] may determine whether any and what fees shall be paid to the Commissioners 4[or any class of them] other than the Chairman and the Deputy Chairman for attendance at meetings for the transaction of the business of the Trust.(4)The payment of any salary, allowances, or fees referred to in sub-section (1), (2) or (3) shall be subject to such conditions and restrictions as may be fixed by the 3[Central Government].
