Section 12 — Salaries and allowances to be paid out of grants.
The Commissions for Protection of Child Rights Act, 2005
The salaries and allowances payable to the Chairperson and Members and the administrative expenses, including salaries, allowances and pensions payable to the Member-Secretary, other officers and employees referred to in section 11, shall be paid out of the grants referred to in sub-section (1) of section 27.Open in Lexace · Ask the AI about this section
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