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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(3)(d) in Telangana Charitable and Hindu Religious Institutions and Endowments Act, 1987

(d)The Executive Officer appointed under this section shall be the employee of the Government and the conditions of his service shall be such as may be determined by the Government. The salary, allowances, pension and other remuneration of the Executive Officer shall be paid out of the Consolidated Fund of the State and later recovered from the Endowment Administrative Fund;