87. Duty of board to meet liability towards salaries, allowances, pensions etc.
- It shall be the duty of the board to meet its liability towards the following during preparation of annual budget estimates and incurring expenditures for the year,-(a)the salaries, fees, remunerations, allowances, pensions, gratuities, compassionate allowances or other moneys due to,-(i)the Chairman and other members of the board;(ii)the employees of the board; and(iii)the surviving relatives if any, of such employees;(b)the contributions, if any, payable to the Central or State Government on account of pension and leave allowance of any officer lent to the board by such Government;(c)the cost and expenses if any incurred by the board in the conduct and administration of any provident fund, welfare fund, loan or special fund established by the board.
