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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Haryana - Subsection

Section 15(5) in The Haryana Right to Service Act, 2014

(5)The State Government shall provide the Commission with a Secretary from HCS cadre, a Secretary General and such other officers and employees to be hired by the Commission, as may be necessary for the efficient performance of the Commission under this Act. The salaries, allowances and conditions of service of the officers and other employees so appointed shall be such, as may be prescribed.