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[Cites 0, Cited by 3] [Section 5D(7)] [Section 5D] [Entire Act]

Union of India - Subsection

Section 5D(7)(a) in Employees Provident Funds Miscellaneous Provisions Act, 1952

(a)The method of recruitment, salary and allowances, discipline and other conditions of service of the Additional Central Provident Fund Commissioner, Deputy Provident Fund Commissioner, Regional Provident Fund Commissioner, Assistant Provident Fund Commissioner and other officers and employees of the Central Board shall be such as may be specified by the Central Board in accordance with the rules and orders applicable to the officers and employees of the Central Government drawing corresponding scales of pay: