Legal Document View

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

State of Madhya Pradesh - Section

Section 7 in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013

7. Remuneration of Chairperson and Members.

(1)The Chairperson and Members of the Commission shall be paid such remuneration as may be prescribed.
(2)The remuneration and other conditions of service of the Chairperson and Members of the Commission shall not be varied to their disadvantage after appointment.