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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(4) in The Delhi Vidyut Board Rules, 1997

(4)The remuneration, allowances arid benefits in case of a Chairman or other members to whom sub-rules (1) and (2) of this rule do not apply shall be as may be fixed by the Board with the prior approval of the Government.