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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2) in Tamil Nadu Khadi and Village Industries Board Rules, 1960

(2)Where a person, who is not an officer of the Government, is appointed as Secretary of the Board, he shall be entitled to draw such pay and allowances from out of the funds of the Board, as the Government may by order, determine.