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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1)(a) in Andhra Pradesh Law Officers (Appointment and Conditions of Service) Rules, 1999

(a)The Government Pleaders appointed in the High Court of Andhra Pradesh, Andhra Pradesh Administrative Tribunal, Special Court established under the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 and and Andhra Pradesh State Consumer Redressal Commission shall be paid a consolidated remuneration of Rs. 20,000/- (Rupees twenty thousand only) i.e., Rs. 16,000/-as remuneration and Rs. 4,000/- as conveyance allowance per month.