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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2) in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977

(2)The discharge or reversion to a lower post of any member of the establishment officiating in any post, if made in accordance with such regulations, rules or orders as the Government may issue in that behalf, does not amount to removal or dismissal or to reduction within the meaning of this regulation.