Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(2) in The Electricity Act, 2003

(2)The salary, allowances and other terms and conditions of service of the Chairperson and Members shall be such as may be prescribed by the Appropriate Government:Provided that the salary, allowances and other terms and conditions of service of the Members, shall not be varied to their disadvantage after appointment.