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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Telangana - Section Section 36 in Telangana Infrastructure Development Enabling Act, 2001 36. Terms and conditions of appointment. - The terms and conditions of appointment, remuneration and perquisites of the members shall be such as may be prescribed by the Government.
