Section 13 in Bihar Hindu Religious Trusts Act, 1950
13. Salary and allowances of President and members.
(1)The President may be either a paid or an honorary officer of the Board, according as the State Government may from time to time, determine in consultation with the Board.(2)When the President is a paid officer of the Board, his salary, allowances and other conditions of service shall be such as may from time to time, be fixed by the State Government in consultation with the Board.[xxx] ['Proviso to sub-section (2) of Section 13' deleted vide Section 6 by Amendment Act 1 of 2007.](3)Members may be paid travelling and other allowances for attending meetings of the Board and of any Committee and, subject to the prescribed conditions and restrictions, for undertaking any journey in connection with any of the affairs of the Board, at such rates as may be fixed by the State Government.
