Section 67(2) in The Himachal Pradesh Town and Country Planning Act, 1977
(2)[ The Chairman shall receive such salary and allowances and shall be subject to such terms and conditions as may be determined by the State Government ] [Substituted vide H.P. Act No.14 of 1989 Published in H.P. R.. Ex-ordinary dated 9-6-89, Pages 1373 to 1376.]
