Section 23 in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005
23. Appoint of temporary copyists.
- It shall be competent to the Chairman to appoint without the previous sanction of the Government, one or more temporary copyists according to necessity for preparing the copies to be granted under Regulation 24. such temporary copyists shall be paid out of the contingent provision, a remuneration at one rupee for every 175 words ora fraction of 175 words copied by him or at such other rate as may be fixed by the Chairman.Chapter - V Miscellaneous
