8. Temporary appointment of a salaried officer as Chairman of the Board.
- Nothing in section 6 shall be deemed to prevent the State Government from appointing a salaried officer to be the Chairman of the Board in addition to his own duties as a temporary measure, in which case such Chairman shall receive in addition to his pay such allowances as the State Government may fix but shall not be entitled to receive and [honorarium or allowance] [Words substituted for the words 'salary and allowances' by W.B. Act 15 of 1995.] mentioned in section 7.
