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 16] [Entire Act] State of Tamilnadu - Subsection Section 16(1) in Tamil Nadu Lokayukta Rules, 2018 (1)The Chairperson and Members shall be entitled to pension, at the rate fixed by the Government, in addition to the pension to which they may be entitled in respect of any previous service rendered by them under the Union or the State
