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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(7) in Tamil Nadu Commission for Protection of Child Rights Rules, 2012

(7)If the Chairperson is not provided with or does not avail himself of the accommodation specified in sub-rule (6) of this rule, he shall be paid house rent allowance at the rate of Rupees two thousand five hundred per month.