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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Himachal Pradesh - Subsection

Section 74(1) in Himachal Pradesh Waqf Rules, 2016

(1)The Chairman of the Tribunal appointed under rule (2) of rule 70 shall be entitled to draw the salary in his respective cadre in regular pay scales alongwith such other allowances as may be fixed by the State Government from time to time, subject to usual terms of deputation as applicable to him.