Section 3(9) in The Orissa Development Authorities Act, 1982
(9)[The Vice-Chairman and any member] [Substituted vide Orissa Act No. 3 of 1993.] specified in Clauses (c) to (f) of Sub-section (5), if part-time, and the members specified in Clause (h) of that Sub-section may be paid from the funds of the Authority such allowances, if any, as may be fixed by the State Government in this behalf.
