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

State of Punjab - Subsection

Section 19(3) in Punjab Food Security Rules, 2016

(3)The provisions relating to the salaries and allowances, other conditions of service and status of the State Chief Information Commissioner (who is equal to the Election Commissioner of the Election Commission of India), and the State Information Commissioners (who are equal to the Chief Secretary to the State Government), under the Right to Information Act, 2005, shall apply mutatis mutandis to the Chairperson and the Members of the State Food Commission, respectively.