Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 157] [Entire Act] State of Tripura - Subsection Section 157(6) in Tripura Panchayats Act, 1993 (6)The State Government shall make rules relating to the method of recruitment and the terms and conditions of service, including the pay and allowances, super-annuation provident fund, and gratuity of the employees of the Zilla Parishad.
