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State of Tamilnadu - Section

Section 32 in Tamil Nadu Cooperative Sugar Mills Managerial Common Cadre System Rules, 2018

32. Miscellaneous.

- If dispute or doubt about the interpretation or application of any of the provisions of these rules arises, the matter shall be referred by the common cadre authority to the Government whose decision shall be final and binding.Save as otherwise provided in these rules, all order concerning service matters shall be issued under the signature and seal of common cadre authority or by persons specifically authorised by the committee.Annexure - ICane Officers Sanctioned Strength
Serial No. Name of the Mills Number of Officer.
(1) (2) (3)
1 Ambur 5
2 salem 8
3 Kallakurichi-I 8
4 Dharmapuri 6
5 Vellore 8
6 Tirupattur 4
7 chengalrayan 9
8 Tiruttani 8
9 N.PK.R.R. 8
10 M.R.K. 8
11 cheyyar 8
12 subramaniya siva 8
13 Kallakurichi-II 8
14 Amaravathy 4
15 National 8
16 Madurantakam 8
17 Arignar Anna 8
18 Perambalur 9
  Total 133
Annexure - iiForm No. - IStatement Of Immovable Property Held By Common Cadre Officers
Serial No. Description of Property Precise location (Name of District, Taluk andVillage in Which situated and also its distinctive number etc.) Area of land (in case of land and building) Nature of land (in case land property) Extent of interest If not in own name of of the State in whosename held and his / her relationship if any to the common cadreofficers.
(1) (2) (3) (4) (5) (6) (7)
             
             
             
Date of acquisition, how acquired (whether bypurchase, mortgage lease, inheritance gift or otherwise and namewith details of persons / person from whom acquired) Address and connection of the common cadreofficers if any with the persons concerned (Please see Note-Ibelow) Value of the property Source Details of of income payment Particulars of sanction of prescribedauthority if any Total annual income from the property Remarks
(8) (9) (10) (11) (12) (13) (14) (15)
               
               
               
Date:signatureNote : - In col. 9 - particulars regarding sanctions obtained or report made in respect of the various transactions may be given.Form No. IIStatement of Liquid Assets Held by Common Cadre Officers
(1)Cash, Bank Balance exceeding three months emoluments.
(2)Deposits, loans advance and investments (such as Shares, Securities, Debentures etc.)
Serial No. Description Name and address of company, Bank etc. Amount (in Rupees) If not in own name and address of person inwhose name held and his / her relationship with the common cadreofficers. Source of income Details of income Annual income derived Remarks
(1) (2) (3) (4) (5) (6) (7) (8) (9)
Date:signatureNote : "Annual income derived" means the pay and allowances received by the common cadre Employee.Form No. IIIStatement of Movable Property Held by Common Cadre Officers
Serial No. Description of items Price of value at the time of acquisition and/ or the total payments made up to the date of return as the casemay be in the case of articles purchases on hire purchase orinstallment basis. If not in own name and address of person inwhose name and his / her relationship with the common cadreofficers. Source of income Details of Payments How acquired with approximate date ofacquisition. Remarks
(1) (2) (3) (4) (5) (6) (7) (8)
Date:signatureForm No. iVStatement of Provident Fund and Life Insurance Policy Held by Common Cadre Officers
Serial No. Policy Number and date of policy Name of insurance company Sum insured and date of maturity Amount annual premium Source of income Details of payments
(1) (2) (3) (4) (5) (6) (7)
1.            
2.            
Type of Provident Fund / General ProvidentFund/ CPF/Account No. Closing balance as last reported by the Audit/ Accounts Officer along with date of such balance Contributions made subsequently Subscriptionand refund. Total Remarks (If there is dispute regarding closingbalance the figures according to the common cadre officers shouldalso be mentioned in the Column.
(8) (9) (10) (11) (12)
Date:signatureForm No. VStatement of Debts and Other Liabilities of The Common Cadre Officers
Serial No. Amount (Rs.) Name and address of Creditor Date of incurring liability Details of transaction Source of Income Details of payment Remarks
(1) (2) (3) (4) (5) (6) (7) (8)
date:signaturenote : 1. individual items of loans not exceeding three months emoluments or RS. 50000/- whichever is less not be included. (The terms of emoluments means pay and allowances received per month by the common cadre Officer).