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[Cites 0, Cited by 0] [Section 8(7)] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(7)(a) in Bihar Commission for Protection of Child Right Rules, 2010

(a)The Chairperson and every other member shall be entitled to draw travelling allowances and daily allowances at the rates admissible to draw travelling allowance and daily allowances at the rates admissible to officers of the equivalent rank of the State Government