Legal Document View

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
[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(4)(iv) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001

(iv)When a panchayat employee is appointed or transferred to a post of such nature as would involve him in the breach of any of the provisions of sub-rule (2) or sub-rule (4), he shall forthwith report the circumstances to the Executive Authority, Commissioner or Secretary, as the case any may be, and shall, thereafter, act in accordance with such order, as may be made by the panchayat.