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

State of Chattisgarh - Subsection

Section 13(4) in Chhattisgarh Lok Aayog Adhiniyam, 2002

(4)The salaries, allowances and other conditions of service of the Secretary of the Lok Aayog and other officers and employees who may be appointed under sub-section (2) shall be such as may be prescribed in consultation with the Pramukh Lokayukt.