Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 5 in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017 5. Initial Appointments to be made on minimum pay. - An initial appointment shall be made at the minimum pay of the Grade to which the appointment is made.
