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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(6)(i) in The Competition Commission Of India (Number Of Additional, Joint, Deputy Or Assistant Director-General Other Officers And Employees, Their Manner Of Appointment, Qualification, Salary, Allowances And Other Terms And Conditions Of Service) Rules, 2009

(i)The Director-General, Additional, Joint, Deputy or Assistant Director--General and officers and other employees of the office of Director-General appointed on deputation, shall continue to be governed by Provident Fund Schemes as are applicable to them in their parent Ministry or Department or organisation;