Section 3(5) in The Delhi Development Authority Act, 1957
(5)The vice-chairman, if he is a part time member, and other members specified in clause (e), clause (f) and clause (g) of sub-section (3) may be paid from the funds of the Authority such allowances, if any, as may be fixed by the Central Government in this behalf.] [Substituted by Act 56 of 1963, section 3, for sub-section]
