Section 23 in Delhi Co-Operative Tribunal Rules, 2006
23. [ Residuary provisions. [Substituted by the Delhi Co-operative Tribunal (Amendment) Rules, 2009, Rule 17.]
- The conditions of service of the Chairman and members of the Tribunal, for which no express provision is available in these rules, shall be determined by the rules and orders for the time being applicable to a Joint Secretary to the Government of India belonging to the Indian Administrative Service.]
