10. [ The Chairman to be a whole-time officer ordinarily] [Section 10 substituted by W.B. Act 22 of 1948.]. - While any person is holding the office of Chairman, he shall not hold any other salaried office and shall devote his whole time and attention to his duties under this Act:
Provided that the [State Government] [Word substituted by the Adaptation of Laws Order, 1950.] may require him to hold some other salaried office in addition to the office of Chairman or may permit him to perform any honorary duties which in the opinion of the [State Government] [Word substituted by the Adaptation of Laws Order, 1950.] will not interfere with the performance of his duties under this Act.
