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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(3)(e) in Karnataka Right of Children to Free and Compulsory Education Rules, 2012

(e)The non-official members of the Council are entitled to sitting fees, travel and other allowances, at a rate specified in Annexure A to the Karnataka Civil Service Rules.