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 18] [Entire Act]

Union of India - Section

Section 51 in The Delhi Rent Act, 1995

51. Salaries allowances and other terms and conditions of services of Chairman and other Members.-

The salaries and allowances payable to, the other terms and conditions of service (including, pensions, gratuity and other retirement benefits) of, the Chairman and other Mambers shall be such as may he prescribed:Provided that neither the salary and allowances nor the other terms and conditions of service of the Chairman or any other Members shall be varied to his disadvantage after his appointment.