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 11] [Entire Act]

State of Karnataka - Subsection

Section 11(3) in The Karnataka State Higher Education Council Act, 2010

(3)The salaries and allowances payable to the Executive Director shall be the same as that of a Principal Secretary to the Government, if he is a retired officer, and his pay shall be reduced to that of his pension and DCRG. If a serving officer is appointed is not entitled for any salary or allowances.