LexSection 30 — Salaries, allowances and other terms and conditions of service of President and members of District Commission.
Consumer Protection Act, 2019
Salaries, allowances and other terms and conditions of service of President and members of District Commission.—The State Government may, by notification, make rules to provide for salaries and allowances and other terms and conditions of service of the President, and members of the District Commission.Open in Lexace · Ask the AI about this section