Section 6(2) in Gujarat Industrial Development Act, 1962
(2)The [Directors] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 7 (1) (w.e.f. 01-07-1986).] of the Corporation nominated under clause (a) or (e) of subsection (1) of Section 4 shall be entitled to draw such salary and allowances as may be prescribed. Such reasonable additional remuneration, as may be fixed by the State Government, may be paid to any [Director] [This word was substituted for the word 'members', by Gujarat 11 of 1986, Section 7 (2) (w.e.f. 01-07-1986).] for extra or special services required to be rendered by him.
