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State of Bihar - Section

Section 7 in The Bihar State Housing Board Act, 1982

7. Terms of pay and allowances of the Chairman and the Managing Director.

(1)Chairman and Managing Director shall be paid such salary and allowances as may be fixed by the Government:Provided in the event of non-official person being appointed as Chairman, he shall be part time officer and his chief function shall be to preside over meetings of the Board.