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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(6)(a) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(a)in prescribing the allowances and pension payable to and other conditions of Service of the Pramukh Lokayukt or the Lokayukt, regard shall he had to the allowances and pensions payable to and other conditions of service enjoyed by him in the last office held prior to appointment as Pramukh Lokayukt or Lokayukt as the case may be;