Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(5) in Bihar Commission for Protection of Child Right Rules, 2010

(5)Leave:The Chairperson and every other member shall be entitled to leave as follows;
(a)Earned leave, half-pay leave and commuted leave at the rates admissible to officers of the equivalent rank of the State Government.
(b)Extraordinary leave at the rates admissible to officers of the equivalent rank of the State Government