Section 10 in Maharashtra State Human Rights Commission Rules, 2000
10. Other conditions of service.
- The conditions of service relating to provision of rent free accommodation, conveyance facilities, medical facilities and such other conditions of service as are, for the time being, applicable to [The Chief Justice and Judges of High Court under the High Court Judges (Conditions of Service) Act, 1954 and the rules made thereunder, shall apply to the Chairperson and the Members.] [Substituted by Notification No. HRC-0114/CR 6/Pol-14., dated 1.9.2017 (w.e.f. 18.8.2000).]
