Section 109(1) in Tamil Nadu State Housing Board Act, 1961
(1)The expression "cost of management" as used in the following sections in this Chapter means(a)the salary and house-rent and conveyance allowance, if any, of the Chairman, Secretory, the Housing Board Engineer, and any other allowances and any contributions payable to or in respect of them;(b)the salaries, fees and allowances and contributions paid in respect of officers and servants of the Board referred to in sections 8, 9, 16, 18 and 21;(c)the remunerations of other employees of the Board except employees who are paid by the day or whose pay is charged to temporary work;(d)all payments made under section 81 on account of the Tribunal; and(e)all office expenses incurred by the Board or the Tribunal.
