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] [Entire Act]

State of Punjab - Section

Section 4 in The Punjab Water Prevention and Control of Pollution Rules, 1977

4. Salaries, allowances and other conditions of service of member-Secretary.

(1)The member-Secretary shall be paid a monthly salary in the scale of [Rs. 15900-20600] [Substituted for 'Rs. 2100-100-2500' vide Punjab Government Notification No. 8/25/89-STE(5)/2476, dated 27th November, 1998.]
(2)[. The other terms and conditions of his service, including allowances payable to him, shall be such as may be specified by the Government from time to time, and in the absence of being so specified, such terms and conditions shall be, as far as may be the same, as are applicable to an officer getting the corresponding pay scale of Government :Provided that in case a person is appointed through direct recruitment to the said post, the conditions of maximum age limit applicable for initial recruitment in the State Government Service and knowledge of Punjabi upto Matriculation standard shall not be applicable.] [Substituted vide Punjab Government Notification No. 8/25/89- STE(5)/2476, dated 27th November, 1998.]
(3)Terms and conditions of service of the member-Secretary appointed on deputation shall be regulated in accordance with the instructions issued by the Government from time to time.
(4)The power to sanction casual leave to the member-Secretary shall vest in the Chairman and the power to grant leave other than casual leave to him shall vest in the Government.