Section 109 in Tamil Nadu State Housing Board Act, 1961
109. Definition of "cost of management".
(1)The expression "cost of management" as used in the following sections in this Chapter means(a)the salary and house-rent and conveyance allowance, if any, of the Chairman, Secretory, the Housing Board Engineer, and any other allowances and any contributions payable to or in respect of them;(b)the salaries, fees and allowances and contributions paid in respect of officers and servants of the Board referred to in sections 8, 9, 16, 18 and 21;(c)the remunerations of other employees of the Board except employees who are paid by the day or whose pay is charged to temporary work;(d)all payments made under section 81 on account of the Tribunal; and(e)all office expenses incurred by the Board or the Tribunal.(2)The expression "office expenses" in clause (e) of sub-section (1) means expenses incurred for carrying on office work, and includes the rent of office buildings, the provision of furniture therefor, charges for printing and stationery, catering charges incurred in connection with meetings and conferences held by or on behalf of the Board and contributions towards welfare and recreation of the Board's staff.
