Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Goa - Subsection

Section 90(9) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(9)All employees shall be entitled to dearness allowances, house rent and other compensatory local allowances at such rates as may be determined by the Executive Council from time to time, but such rates shall not be lower than those sanctioned by the Government for its employees in corresponding grades, from time to time.