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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1) in Chennai Unified Metropolitan Transport Authority Rules, 2019

(1)The nominated and co-opted members shall be paid a sitting fee at such rates as may be specified by the Government in the Finance Department from time to time which are applicable to non-official Directors/non-official Members of Statutory Boards for each sitting of the Authority.