Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Tamilnadu - Subsection Section 8(d) in Tamil Nadu Municipal Service Rules, 1970 (d)A person appointed or promoted temporarily under clause (a) or (b) shall be paid his substantive pay or the minimum of the time-scale of pay applicable to the post, whichever is higher.
