- The chairman of the trust may receive such salary or remuneration as may be sanctioned by the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.]. No other trustee shall receive any salary or other remuneration from the funds of the trust.
