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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(2) in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011

(2)The salary, allowances and other terms and conditions of service of the Chairperson and Members shall be such as may be prescribed by the Government:Provided that the salary, allowances and other terms and conditions of service of the Members shall not be varied to their disadvantage after appointment.