Section 41(2)(g) in The Airports Authority Of India Act, 1994

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2)(g) in The Airports Authority Of India Act, 1994

(g)the form in which the annual statement of accounts shall be prepared by the Authority under sub-section (1) of section 28;

(gi)[ the other manner of serving notice under sub-section (3) of section 28-C; [Inserted by Act 43 of 2003, Section 10 (w.e.f. 1.7.2004). ]

(gii)the other manner of serving notice under sub-section (4) of section 28-C;

(giii)the principles of assessment of damages under sub-section (2) of section 28-G;

(giv)the rate of simple interest under sub-section (3) of section 28-G;

(gv)any other matter under clause (c) of section 28-H;

(gvi)the salaries and allowances payable to, and other terms and conditions of service of, the Chairperson of the Tribunal under sub-section (7) of section 28-I;

(gvii)the procedure for the investigation of misbehavior or incapacity of the Chairperson of the Tribunal under sub-section (3) of section 28-J;

(gviii)the form of appeal under sub-section (1) of section 28-K;

(gix)any other matter under clause (c) of sub-section (2) of section 28-L;]

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Union of India - Subsection

Section 41(2)(g) in The Airports Authority Of India Act, 1994