- Subject to the rules made under section 148 in this behalf, every Trustee (other than the Chairman) and every person associated with the Board under section 16 shall be entitled to receive a fee of [fifty rupees] [Words substituted for the words 'twenty rupees' by W.B. Act 43 of 1983.], and every member of a Committee a fee of [twenty-five rupees] [Words substituted for the words 'ten rupees' by W.B. Act 43 of 1983.], for attending a meeting of the Board or a Committee at which business is transacted :Provided that a person who is a salaried servant of the State or the Central Government shall not be entitled to receive any fee as aforesaid.
