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[Cites 0, Cited by 2] [Section 265] [Entire Act]

Union of India - Subsection

Section 265(2) in Government of India Act, 1935

(2)In the case of the Federal Commission, the Governor-General in his discretion and, in the case of a Provincial Commission, the Governor of the Province in his discretion, may by regulations-
(a)determine the number of members of the commission, their tenure of office and their conditions of service; and
(b)make provision with respect to the numbers of staff of the commission and their conditions of service.