Section 11 in Punjab Regional and Town Planning and Development (General) Rules, 1995
11. Salary and allowances to be paid to the Chief Administrator.
- The Chief Administrator shall be a whole time paid member of the Authority and he shall receive out of the fund of the Authority such salary and allowances as may be determined by the State Government, at the time of his appointment :Provided that in respect to any matter which is not specifically determined by the State Government, the provisions of the rules and regulations applicable to other employees of the Authority shall apply to the Chief Administrator in respect of such matter. (Sections 18(3) and 180(2)(h).)
