Section 8(1)(i) in The National Green Tribunal (Manner of Appointment of Judicial and Expert Members, Salaries, Allowances and other Terms and Conditions of Service of Chairperson and other Members and Procedure for Inquiry) Rules, 2010

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(i)earned leave at the rate of fifteen days for every completed calendar year of service;

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