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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1) in The Haryana Advocates' Welfare Fund Rules, 2014

(1)The Trustee Committee may appoint staff members and employees as may be required and sanctioned to carry out the functions of the Committee from time to time. The Trustee Committee shall also decide the qualifications, salary and other terms and conditions on which staff member and employees may be engaged.