(4)If under section 6, the State Government requires the Chairman to hold any salaried office in addition to the office of Chairman, the salary and allowances payable to the Chairman for his holding such office, other than the office of Chairman, or such portion thereof, as the State Government may decide, shall, instead of being paid to the Chairman, be payable to the Board for credit to the Revenue Account of the Board.'.]][* * * * *] [[Sub-sections (2), (3) and (4) omitted by W.B. Act 15 of 1995 which were as under :-'(2) The word 'salary', as used in this section, excludes allowances to which the Chairman may be entitled and any contribution payable on his account under any general or special orders of the State Government for regulating the transfer of Government servants to foreign service.
