Section 30 — Officers and other employees of Commission.

The Civil Liability for Nuclear Damage Act, 2010
(1) The Central Government shall provide the Commission with such officers and other employees as it may deem fit. (2) The salary and allowances payable to and the terms and other conditions of service of officers and other employees of the Commission shall be such as may be prescribed.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.