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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] NCT Delhi - Subsection Section 6(2) in The Delhi Vidyut Board Rules, 1997 (2)An officer of the Board if appointed as Chairman or member shall be entitled to the emoluments, allowances and benefits applicable to him as officer of the Board.
