Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 102] [Entire Act] State of Tripura - Subsection Section 102(4) in Tripura Panchayats Act, 1993 (4)The Government shall make rules regulating the method of recruitment and the terms and conditions of service including the pay and allowances, superannuation, provident fund and gratuity of the officers and the employees of the Panchayat Samiti.
