Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(1)(c) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(c)Every whole time Member, who was not receiving pension from the Central Government or the State Government or any authority thereunder, shall be paid a monthly salary equivalent to the salaries (dearness allowance inclusive) as admissible to an officer of the rank of Principal Secretary to the Government of Rajasthan. He shall be fixed at the entry level pay as admissible to an officer of such rank;