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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(ii) in The Chhattisgarh Municipal Services (Scale of Pay and Allowances) Rules, 1967

(ii)In the case of new entrants appointed against posts created on or after the appointed date on scales of pay other than existing scales the "emoluments for fixing pay will be the basic pay" only on the date of their appointment :