Section 110 in Telangana Goods and Services Tax Act, 2017
110. President and Members of Appellate Tribunal, their qualification, appointment, conditions of services, etc.
- [The qualifications, appointment, salary and allowances, terms of office, resignation and removal of the President and Members of the State Bench and Area Benches shall be in accordance with the provisions of section 110 of the Central Goods and Services Tax Act, 2017 (Central No.12 of 2017).] [Substituted by Act 3 of 2019, (w.e.f. 01.07.2017).]
