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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Punjab - Subsection

Section 39(2) in Punjab Waqf Rules, 2018

(2)The Chief Executive Officer shall be entitled to receive such pay and allowances, as were being received by him in the parent department from where he is appointed as Chief Executive Officer of the Board. In addition to such pay and allowances, he shall also be entitled for payment of such deputation allowance, as is admissible to a Group "A" officer under the relevant rules.