Section 3(1)(b) in The Disaster Management (Term Of Office And Conditions Of Service Of Members Of The National Authority And Payment Of Allowances To Members Of Advisory Committee) Rules, 2006

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(b) in The Disaster Management (Term Of Office And Conditions Of Service Of Members Of The National Authority And Payment Of Allowances To Members Of Advisory Committee) Rules, 2006

(b)Pay, daily allowance as admissible to a Union Minister of State and pension (without dearness relief in the case of retired officer), accommodation medical facilities, travelling allowance as admissible to a Union Minister of State in accordance with the provision of the Ministers (Allowances, Medical Treatment and Other Privileges) Rules, 1957, made under the Salaries and Allowances of Ministers Act, 1952 (58 of 1952), and leave as admissible to a temporary Government servant under the Central Civil Services (Leave) Rules, 1972, but without the facility of leave travel concession:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(1)(b) in The Disaster Management (Term Of Office And Conditions Of Service Of Members Of The National Authority And Payment Of Allowances To Members Of Advisory Committee) Rules, 2006