Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(4) in The Shree Sai Baba Sansthan Trust (Shirdi) Act, 2004

(4)The State Government may fix remuneration and other conditions of service for such person appointed as the Administrator under sub-section (3), which shall be paid from the Management fund.