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[Cites 0, Cited by 1] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(6) in The Right to Information Act, 2005

(6)The State Government shall provide the State Chief Information Commissioner and the State Information Commissioners with such officers and employees as may be necessary for the efficient performance of their functions under this Act, and the salaries and allowances payable to and the terms and conditions of service of the officers and other employees appointed for the purpose of this Act shall be such as may be prescribed.