Section 4(3) in The Vidarbha Irrigation Development Corporation Act, 1997
(3)The non-official members of the Corporation nominated under [clause (b) and (n)] [These words and brackets substituted for the words and brackets 'clause (n)' by Maharashtra 18 of 2001, section 2(b), w.e.f. 24-10-2000.] of sub-section (1) shall receive such remuneration and allowance as may be laid down by regulations.
