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[Cites 0, Cited by 0] [Section 8D] [Entire Act]

State of Rajasthan - Subsection

Section 8D(2) in Rajasthan Guaranteed Delivery of Public Service Rules, 2011

(2)The salaries and allowances payable to, and the terms and conditions of the service of the officers and employees appointed for the purpose of the Commission shall be such as may be prescribed by the State Government.