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State of Tamilnadu - Section

Section 1 in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986

1. Short title and application.

(1)These rules may be called the Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986.
(2)They shall apply to-
(i)every member of the service holding posts in any of the categories in Classes I to IV;
(ii)every member of the service appointed to any of the categories in Classes I to IV under rule 8 of the General Rules in Part II of the Coimbatore Corporation Service Rules;
(iii)every member of the service appointed to any of the categories in Class I to IV under rule 9 of the General Rules except to the extent otherwise expressly provided in the contract or agreement subsisting between such member and the Corporation.
Explanation. - If any doubt arises as to the application of these rules to any member of the service, the matter shall be referred to the Government whose decision thereon shall be final.