Section 113(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The expression "cost of management" as used in the following sections in the Chapter, means -(a)the salary and house rent and conveyance allowance (if any) of the Chairman or acting Chairman, and any other allowances and any contribution payable to or in respect of the Chairman or acting Chairman;(b)the salaries, fees and allowances of, and the contribution paid under Section 130 in respect of officers and employees of the Planning authority;(c)the remuneration of other employees of the Planning authority, except employees who are paid by the day or whose pay is charged to temporary work;(d)all payments made under Section 67 and Section 130 on account of the Tribunal; and(e)all office expenses incurred by the Planning authority or the Tribunal.
