Section 3 in The Orissa Khadi and Village Industries Board Rules, 1956
3.
[The President shall be a whole-time officer of the Board having residence at the headquarters thereof. He shall be paid from the Board's fund a monthly allowance of [five thousand] [Substituted vide Orissa Gazette Part-III/25.12.1992-Notification No. 2382-IV-C. I.-16/92 H. and C. I./27.11.1992.] rupees apart from being entitled to either a rent free residential accommodation to be provided by the Board or in lieu thereof, or allowance at the rate of fifteen per cent of such allowance per month :][Provided that in case any Government officer is nominated as a President of the Board on or after the 9th September, 1988 he shall draw such monthly allowances, equivalent to the Salary and allowance which would have been admissible to him from time to time had he continued in the post under the Government from the Board's Funds from the date he actually joins as President. In case he is provided with accommodation by the Board he would be charged rent equal to the amount he would have paid had he been provided with Government accommodation.] [Added vide Orissa Gazette Extraordinary No. 917/14.6.1989-Notification No. 14800-IV-CI-90/ 89-1/4.5.1989.]
