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State of Tripura - Section

Section 83 in Tripura Municipal Act, 1994

83. Appointment of pay Review Committee.

- Notwithstanding anything contained elsewhere in this Act, the State Government may if it considers necessary for the purpose of rationalising the scale and other conditions of service in respect of all or any category of Municipal officers and employees of the Municipality appoint a Pay and the decision of the State Government upon the recommendation of such committee shall be binding on all.