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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1)(a) in The Punjab Probation of Offenders Rules, 1962

(a)Salaries, allowances and other terms and conditions of service applicable to Salaried Probation Officers appointed by a Society shall be prescribed by the Society in accordance with these rules and the instructions issued by the [Chief Controlling Authority or the State Government under] [Substituted by GSR 6/CA-20-58-518 Amd. (1) 64, dated the 20th December, 1963.] rule 21(3)(b).