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State of Chattisgarh - Section

Section 43 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

43. Remuneration of Chairman, Vice-Chairman.

(1)No member other than the Chairman, Vice-Chairman shall receive any annulments except such allowances as may be prescribed.
(2)The Chairman, Vice-Chairman shall receive such salary and allowances and shall be subject to such terms and conditions of service as may be prescribed.