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[Cites 0, Cited by 1] [Section 5D] [Entire Act]

Union of India - Subsection

Section 5D(6) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(6)The method of recruitment, salary and allowances, discipline and other conditions of service of the Central Provident Fund Commissioner, 36[and the Financial Adviser and Chief Accounts Officer] shall be such as may be specified by the Central Government and such salary and allowances shall be paid out of the Fund.