Section 44(2) in The Orissa Development Authorities Act, 1982
(2)The salary of the President of the Board of Appeal or a member who is a salaried Government officer and an, remuneration payable under Sub-section (1) and all expenses incidental to the working of the Board of Appeal shall, unless the State Government otherwise determines be defrayed out of the funds of the Authority and shall be added to the costs of the town planning scheme.
