Section 6(4A) in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980
(4A)The Chairman, if and when he is required to act as a whole-time Chairman of the Hotel Authority, shall, in addition to the fees to which he is otherwise entitled under sub-section (5), draw such remuneration from the Fund of the Hotel Authority as may be prescribed:Provided that if the Chairman is a whole-time Government employee, he shall not be entitled to the fees as aforesaid.
