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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Tamilnadu - Subsection

Section 13(4) in Tamil Nadu Commission for Protection of Child Rights Rules, 2012

(4)The Commission shall have powers to engage any person as consultant for a specific purpose and for a specific period on the terms and conditions agreed in advance relating to honorarium, travelling allowance, dearness allowance.