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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(12) in Tamil Nadu Commission for Protection of Child Rights Rules, 2012

(12)The Salary and allowances payable to and the other terms and conditions of service of the Secretary and other Officers and other employees appointed for the purpose of the Commission shall be such as may be determined by the State Government from time to time.