Section 6(2)(i) in Tamil Nadu Revised Pay Rules, 2017

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2)(i) in Tamil Nadu Revised Pay Rules, 2017

(i)in the case of a Government employee who was on leave on that date or who was discharged from service before and was not in the service on that date, or who was on deputation or on foreign service on that date, the option shall be exercised in writing within a period of three months from the date on which he returns from leave, or is reappointed to the post, or rejoins duty in the State, as the case may be; and

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State of Tamilnadu - Subsection

Section 6(2)(i) in Tamil Nadu Revised Pay Rules, 2017