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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Bihar - Subsection

Section 19(16) in Bihar Commission for Protection of Child Right Rules, 2010

(16)The salary and allowances payable to and the other terms and conditions of service of the officers and other employees appointed for the purpose of the Commission shall be such as may be determined by the state Government from time to time.