Section 5(6) in Tamil Nadu Payment of Subsistence Allowance Rules, 1981
(6)[ After completion of hearing on the date fixed under sub-rule (4) or after such further evidence examination of documents hearing of witnesses and enquiry, as may be deemed necessary, an order shall be passed determining the amount, if any, that is payable to the employee with a direction that it shall be paid within 30 days of the receipt of such order.] [Substituted by G.O. Ms. 572, Labour and Employment, dated the 9th November 1990.]
