Section 111(1) in Punjab Regional and Town Planning and Development Act, 1995
(1)The President of the Tribunal of Appeal and the Assessor shall, save where they are salaried Government Officers, be entitled to such remunerations, either by way of monthly salary or by way of fees or partly in one way and partly in the other, as the State Government may, from time to time decide :Provided that in exceptional cases where the scheme is a large one or the work involved is complicated the State Government may authorise the President and the Assessor even if they are salaried Government Officers, to receive such special salary or remuneration, as the State Government may, by order, decide from time to time.
