Section 130(1) in The Howrah Improvement Act, 1956
(1)The expression "cost of management", as used in the following sections in this Chapter, means -(a)the salary and house-rent and the conveyance allowance (if any) of the Chairman or acting Chairman, and the allowances and contributions referred to in sub-section (2) of section 7;(b)all fees paid under section 19, for attendance at meetings;(c)the salaries, fees and allowances of, and the contributions paid under section 155 in respect of, officers and servants of the Board including persons employed for the collection of the rents and other proceeds of land vested in the Board who are included in statements prepared under section 27;(d)the remuneration of other employees of the Board, except employees whose pay is charged to temporary work;(e)all payments made under section 74 and section 155 on account of the Tribunal; and(f)all office expenses incurred by the Board or the Tribunal.
