Section 10(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The Chairman may be either a whole-time or part-time officer of the Trust and where the Chairman is a whole-time officer, he shall not bold any other salaried office :Provided that when the Chairman appointed is a whole-time officer of the Trust, be shall be paid such salary and allowances as may be filed by the State Government.
