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 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(17) in Chhattisgarh Private Universities (Establishment and Operation) Rules, 2005

(17)The Chairman and Full Time Members shall be entitled to such medical benefits as may be admissible for Class I of the State Government Servants of Chhattisgarh or to Medi-claim in lieu thereof, as may be decided by the Education Department.