Section 59A(2)(ii) in The Chhattisgarh Co-operative Societies Rules, 1962

[Cites 0, Cited by 0] [Section 59A(2)] [Section 59A] [Entire Act]

State of Chattisgarh - Subsection

Section 59A(2)(ii) in The Chhattisgarh Co-operative Societies Rules, 1962

(ii)When the Chairman of the Tribunal, at the time of his appointment as such, is a District Judge, he shall be entitled to the same pay and allowances and other perks and facilities as are admissible to him as District & Sessions Judge (as a member of a Higher Judicial Service).

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 59A(2)(ii) in The Chhattisgarh Co-operative Societies Rules, 1962