Section 14(f) in The School of Planning and Architecture Act, 2014
(f)the Members of the Board shall be entitled to such allowances, if any, from the School as may be specified in the Statutes, for attending meetings of the Board or as may be convened by the School but no Member other than the Members referred to in clauses (h), (k) and (l) of sub-section (2) of section 13 shall be entitled to any salary by reason of this clause.
