Section 11(4) in The Calcutta Improvement Act, 1911
(4)[ If under section 10, the] [Sub-section (4) inserted by W.B. Act 22 of 1948.] [State Government] [Word substituted by the Adaptation of Laws Order, 1950.] requires the Chairman to hold any salaried office in addition to the office of Chairman, the salary and allowances (if any) payable to the Chairman for his holding the office, other than the office of Chairman, or such portion thereof, as the [State Government] [Word substituted by the Adaptation of Laws Order, 1950.] may decide, shall, instead of being paid to the Chairman, be payable to the Board for credit to the Revenue Account of the Board.
