Section 7 in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
7. Remuneration and allowances to the Chairman, the Vice-Chairman and the nonofficial members.
(1)The Chairman and the Vice-Chairman shall be paid such remuneration and allowances, as may be prescribed.(2)Every non-official member shall receive such allowances, as may be prescribed.(3)The remuneration and allowances to the Chairman, the Vice-Chairman or the non-official members, as the case may be, shall be paid from the fund of the Authority.
