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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(a) in The Airports Economic Regulatory Authority of India (Salary, Allowance And Other Conditions Of Services Of Secretary) Rules, 2009

(a)the proposed per diem would be a consolidated amount limited to actual subject to production of vouchers covering room rent, taxi charges, entertainment if any, official telephone calls, daily allowance at the rate available from time to time to Central Government employees drawing equivalent grade pay and other contingent expenditure.