(2)Subject to the previous approval of the Central Government, each of the Corporations shall pay to every director thereof in respect of his office as such, [such remuneration by way of salary, allowances] [Substituted by Act 49 of 1971, Section 3 (w.e.f. 1.2.1972). ], fees or otherwise as may be determined by the Corporation, and to the Chairman in respect of his office as such, such remuneration, whether in addition to the remuneration to which he may be entitled in respect of his office as a [director] [Substituted by Act 49 of 1971, Section 2 (w.e.f. 1.2.1972). ] or otherwise, as it may similarly determine.
