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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(2)(a) in The Goa Labour Welfare Fund Rules, 1990

(a)to appoint the necessary clerical and executive staff to carry out and supervise the activities financed from the Fund, on the posts the salary of which shall be [based on recommendations of Pay Commission as adopted and made applicable by the Government to its employees from time to time] [Substituted by the Amendment Rules, 2010.];