Section 22 in The Commissions For Protection Of Child Rights Act, 2005
22. Salaries and allowances to be paid out of grants.-
The salaries and allowances payable to the Chairperson and Members and the administrative expenses, including salaries, allowances and pensions payable to the Secretary, other officers and employees referred to in section 21, shall be paid out of the grants referred to in sub-section (1) of section 28.
