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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964

(3)Advance of pay shall not be paid to any officer and servant except with the previous permission of the [Assistant Commissioner] [Substituted for the words 'Areas Committee' by SRO No. A-667 of 1970.] or the Joint or Deputy Commissioner, as the case may be.