Section 3(10)(iii) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970

[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(10)(iii) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970

(iii)of a person appointed otherwise than under contract to hold a temporary appointment on the expiration of the period of the appointment does not amount to removal or dismissal within the meaning of this rule.

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State of Tamilnadu - Subsection

Section 3(10)(iii) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970