Section 66(1) in The Orissa Town Planning and Improvement Trust Act, 1956
(1)The Tribunal shall from time to time prepare a statement showing -(a)the number of grades of the assistants and other officer and employees who, it considers should be employed for carrying on the business of the Tribunal;(b)the amount of the salary to be paid to each such officer and employees; and(c)the contribution payable under Section 130 in respect of each such officer or employee who is a Government servant.
