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[Cites 0, Cited by 0] [Section 5(8)] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(8)(b) in Delhi Lokayukta and Upalokayukta Act, 1995

(b)in prescribing the allowances and pension payable to and other conditions of service of Upalokayukta regard shall be had to the allowances and pension payable to, and other conditions of service of a District Judge in Delhi or a Secretary to the Government or a Joint Secretary to the Government of India, as the case may be;