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] [Section 18] [Entire Act]

Daman and Diu - Subsection

Section 18(1) in The Daman and Diu Real Estate (Regulation and Development) (General) Rules, 2016

(1)The salaries and allowances payable to the Chairperson and other Members of the Authority shall be as follows-
(a)the Chairperson shall be paid a consolidated monthly salary of two lakh fifty thousand rupees and shall not be entitled to any allowance relating to house and vehicle;
(b)the Member shall be paid a consolidated monthly salary of two lakh rupees and shall not be entitled to any allowance relating to house and vehicle.