Section 1 in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
1. Short title, application and commencement.
(1)These Regulations may be called the Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977.(2)They shall come into force on and from the date of issue of the orders.(3)They shall apply to every member holding the posts in any of the categories governed by the Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Regulations.(4)If any doubt arises as to the application of these regulations to any person, the matter shall be referred to the State Government whose decision thereon shall be final.
