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] [Entire Act]

State of Karnataka - Section

Section 7 in Karnataka Parliamentary Secretaries Allowances Act, 1963

7. Parliamentary Secretary not to practise profession, etc.—

A Parliamentary Secretary shall not, during the tenure of his office, practise any profession or engage in any trade or undertake for remuneration, any employment other than his duties as Parliamentary Secretary.