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Union of India - Section

Section 28 in River Boards Rules, 1958

28. Fees.-

Where the arbitrator as assessor is not a serving Judge of the Supreme Court or a High Court, or a salaried officer of the Government, he may be granted such fees as may be sanctioned by the Central Government, in consultation with the Chief Justice of India in the case of an arbitrator, and in consultation with the arbitrator in the case of an assessor.