82A. [ Definition of cost of management. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 26.]
- The expression "cost of management" as used in the following sections in this chapter means--(a)the salary, house-rent and conveyance allowance (if any) of the Chairman or acting Chairman, and any other allowance and contributions payable to or in respect of the Chairman or acting Chairman ;(b)the salaries, fees and allowances and the contributions paid under section 110 ;(c)the remuneration of other employees of the Trust except employees who are paid by the day or week or whose pay is charged to any sanctioned work ;(d)all payments made under sections 65 and 110 on account of the Tribunal ; and(e)all office expenses incurred by the Trust or the Tribunal.Explanation. - The expression" office expenses" means expenses incurred for carrying on office work, and includes the rent of offices, and the provision of furniture therefor, and charges for printing and stationary.]
