Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(10) in Rajasthan Para-medical Council Regulations, 2014

(10)All Superintendents of examination centre, paper setters, invigilators, answer sheet evaluator, Kactical examiner and other staff deployed for conduct of examination shall be paid remuneration decided by the Council. All bills in connection with T.A. D.A. claims etc. shall be submitted within forty days of the completion of the examination. No bills submitted thereafter shall be entertained. No correspondence in this respect shall be entertained.