Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(4) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(4)The administrative expenses of the Authority including the salaries, allowances and pension if any, payable to the Commissioner and other officer and employees of the Authority shall be defrayed out of the fund of the Authority .