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State of Goa - Section

Section 79 in The Goa, Housing Board Act, 1968

79. Definition of cost of management.

- For the purposes of this chapter, "cost of management" means-
(a)the allowances and remuneration of the Chairman and the members of the Board;
(b)the salaries, fees and allowances and contributions paid in respect of officers and other employees of the Board, except employees who are paid by the day or whose pay is charged to temporary work; and
(c)all office expenses incurred by the Board.
Explanation: - For the purposes of clause (c), the expression "office expenses" means expenses incurred for carrying on office work, and includes the rent of office buildings, the provision of furniture therefor, charges for printing and stationery, postage, electricity, telephones and telegrams, conservancy charges, catering charges incurred in connection with meetings and conferences held by or on behalf of the Board and contributions towards welfare and recreation of the staff of the Board.