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[Cites 0, Cited by 0] [Section 31D] [Entire Act]

State of Maharashtra - Subsection

Section 31D(5) in Maharashtra Public Trust Rules, 1951

(5)The Secretary shall be the servant of the State Government and shall draw his pay, pension and allowances from the Consolidated Fund of the State. There shall be credited every year, out of the Management Fund to the Public Trusts Administration Fund, all the costs on account of the pay, pension, leave and allowances of the Secretary.