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[Cites 0, Cited by 0] [Section 267] [Entire Act]

State of Jharkhand - Subsection

Section 267(3) in Jharkhand Municipal Act, 2011

(3)The salaries and allowances payable to, and the other terms and conditions of service of, the Secretary and the other officers and employees of the State Regulatory Commission shall be such as may be determined by the State Regulatory Commission by regulations with the approval of the State Government.