75. Expenses to be shared by Government and Board.
- [The net] [Substituted for the word [All] by Punjab Act 1 of 1941, Section 2.] expenses arising [on and from the 1st day of November, 1966] [Inserted by Government of India Notification No. S.O. 465, dated the 3rd February, 1969.] from the appointment of the Commission including the remuneration of its members, officers, and servants shall be defrayed by the [Government of Punjab] [Substituted for the words 'State Government' by Government of India Notification No. S.O. 465, dated the 3rd February, 1969.] and the Board the [Government of Punjab] [Substituted for the words "State Government" by Government of India Notification No. S.O. 465, dated the 3rd February, 1969.] paying one-third of the whole, provided that the enumeration of the members, officers and servants shall be paid wholly in the first instance by the [Government of Punjab] and the portion thereof payable by the Board shall be recovered from the Board after the close of each financial year.(1A)[ The one-third share of the expenses referred to in sub-section (1) met by the Government of Punjab from time to time after the 1st day of November, 1966, shall be allocated between the State of Punjab, Haryana and the Union territories of Himachal Pradesh and Chandigarh in the ratio of 131 : 8 : 1 : 1 and the Government of Haryana and the Administrators of Himachal Pradesh and Chandigarh shall at the end of each financial year pay to the Government of Punjab the amount to allocated respectively to the State of Haryana, the Union territory of Himachal Pradesh and the Union territory of Chandigarh] [Sub-section (1A) inserted by Government of India Notification No. S.O. 465, dated the 3rd February, 1969.].(2)Any sum due to the [Government of Punjab] [Substituted for the words " State Government" by Government of India Notification No. S.O. 465, dated the 3rd February, 1969.] under the provisions of sub-section (1), shall, if not recovered within three months after a demand has been made, be recoverable as if it were an arrear of land revenue.
