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

State of Karnataka - Subsection

Section 6(2) in Karnataka Electricity Reform Act, 1999

(2)The Chairman and other members shall receive such remuneration and other allowances and shall be governed by such conditions of service as may be prescribed :Provided that the conditions of service once prescribed shall not be varied to the disadvantage of the members during the tenure of their appointment.