9. [ Remuneration of Chairman. [Substituted by Central Provinces and Berar Act No. XXXIV of 1949, section 5.]
(1)No Trustee, other than the Chairman, shall receive any emoluments from the funds of the Trust.(2)The Chairman shall receive such emoluments as may be sanctioned by the [State] Government from time to time and shall be subject to such terms and conditions of service as may be specified by the [State] [Substituted for 'provincial' by A. O., 1950.] Government.(3)While any person is holding the office of Chairman he shall not hold any other salaried office, and subject to any exception permitted by the [State] [Substituted for 'provincial' by A. O., 1950.] Government shall devote his whole time and attention to his duties under this Act.]
