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State of Odisha - Section

Section 10 in The Orissa Port Trust Act, 1962

10. Fees payable to Chairman, Vice Chairman and other trustees.

- Government may prescribe, from time to time, the fees, if any, to be paid to the Chairman, Vice-Chairman and other Trustees for attendance at meetings of the Board or its Committees and prescribe conditions and restrictions subject to which such fees shall be payable.