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

Union of India - Subsection

Section 5D(8) in The Employees’ Provident Funds And Miscellaneous Provisions Act, 1952

(8)The method of recruitment, salary and allowances, discipline and other conditions of service of officers and employees of a State Board shall be such as may be specified by that Board, with the approval of the State Government concerned.