Section 13 in The Cyber Regulations Appellate Tribunal (Salary, Allowances And Other Terms And Conditions Of Service Of Presiding Officer) Rules, 2003
13.
/640In exercise of the powers conferred by clause (r) of sub-section (2) of section 87 of the Information Technology Act, 2000 (21 of 2000), the Central Government hereby makes the following rules regulating the terms and conditions of the service of the Presiding Officer, namely
