(4)The members of a tribunal while they continue as such shall be paid by the [State] Government such remunmeration as may from time to time be fixed by the [State] Government [* * * *] [The words [or in the case of the president by the Governor-General in Council] inserted by section 3(b) of Act 24 of 1925 were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] and shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (21 of 1860).
