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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4) in The Rajasthan State Commission for Women Act, 1999

(4)Chairperson and every member shall receive such remuneration and allowances, and shall be governed by such conditions of service, as may be prescribed by the State Government from time to time.Provided that such conditions of service shall not be varied to the disadvantage of a member after her appointment.