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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(ii) in Tamil Nadu Municipal Service Rules, 1970

(ii)The exercise of the powers delegated in sub-rule (i) shall be subject to such restrictions and conditions as may be prescribed and also subject to control and revision by the State Government or by such officers as may be empowered by them in this behalf. The State Government shall also have power to control and revise the acts or proceedings of any officer empowered.