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State of Madhya Pradesh - Section

Section 5 in The M.P. Rajya Mahila Ayog Adhiniyam, 1995

5. Officers and other employees of Commission.

(1)The State Government shall provide the Commission with such officers and employees as may be necessary for the efficient performance of the functions of the Commission under this Act.
(2)The salaries and allowances payable to, and other terms and conditions of service of the officers and other employees appointed for the purpose of the Commission shall be such as may be prescribed.