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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

(2)The salaries and allowances, payable to and other terms and conditions of service of the Chairman and other members shall be such as may be prescribed:Provided that neither the salary and allowances nor the other terms and conditions of service of the Chairman or other members shall be varied to his disadvantage after his appointment.