Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(5) in The Rajasthan Legal Aid Rules, 1984 (5)The Chairman shall appoint Secretary or Secretaries of the Committee. The Secretary or Secretaries shall be paid such remuneration or honorarium as may be fixed by the Committee.
