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State of Chattisgarh - Section

Section 31 in Chhattisgarh State Electricity Regulatory Commission (Redressal of Grievances of Consumers and Establishment of Forum and Electricity Ombudsman) Regulations, 2004

31.

The salary or honorarium and other allowances payable to, and other terms and conditions of service in respect of the members shall be charged to the licensee who shall be responsible for timely and regular payment.