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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(g) in The Oil And Natural Gas Commission Act, 1959

(g)the conditions subject to which, and the mode in which, contracts may be entered into by or on behalf of the Commission ;
(gl)[ the amount of salary, or honorarium, or the maximum of the scale of pay of any post, the creation of which requires the previous approval of the Central Government under section 15 ; [Inserted by Act 23 of 1977, Section 6.]