Section 10(1)(d) in The State Agricultural Credit Corporations Act, 1968

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Section 10(1)(d) in The State Agricultural Credit Corporations Act, 1968

(d)receive such salary and allowances and be governed by such terms and conditions of service as the Central Government may-

(i)in the case of first appointment determine, or

(ii)in the case of any subsequent appointment, determine after consultation with the Board.