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] [Entire Act]

State of Maharashtra - Section

Section 11 in Maharashtra State Human Rights Commission Rules, 2000

11. Residuary provisions.

- The condition of service of this Chairperson and Members for which no express provision is made in these rules shall be determined by the rules and orders for the time being applicable to the Chief Secretary to the Government of Maharashtra belonging to Indian Administrative Service.