Section 81A in Presidency-towns Insolvency Act, 1909
81A. Salary, allowances, pension and conditions of service of the official assignee, and of any deputy official assignee.
- The salary, allowances, pension and conditions of service of the official assignee, and of any deputy official assignee shall be such as may be prescribed by rules made under the Government of India Act, and such salary, allowances and pension shall be paid by the State Government.
