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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(5) in Jharkhand State Commission for the Scheduled Tribes Act, 2019

(5)The fixed amount/lump sum amount and allowances payable to and the other terms and conditions of service of the Chairman, Vice Chairman and allowance payable to the Members shall be such, as may be prescribed.