Section 8 in The Rajasthan Housing Board Act, 1970
8. Remuneration to the Chairman and members.
(1)The Chairman shall be paid such remuneration and allowances as may, from time to time, be fixed by the Government.(2)Every member shall receive such allowances as may be fixed by the Government.(3)The allowances to the members and the remuneration to the Chairman shall be paid from the fund of the Board.
