Section 256 in The Airports Economic Regulatory Authority of India (Salary, Allowance And Other Conditions Of Services Of Secretary) Rules, 2009
256.
In exercise of the powers conferred by clause (e) of sub-section (2) of section 51 of the Airports Economic Regulatory Authority of India Act, 2008 (27 of 2008), the Central Government hereby makes the following rules, namely:-
