Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(3) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015

(3)Salaries Allowances and service conditions of the Chairperson of State Appellate Authority. The Chairperson of the State Appellate Authority will get the same amount of pay every month which may be determined by the Finance Department from time to time. In addition to this, he will get other allowances and facilities which may be admissible to him at the time of retirement.