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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(3) in Tamil Nadu Pension Rules, 1978

(3)[ For purposes of this rale, the expression "appointing authority" shall mean the authority which is competent to make appointments to the service or post from which the Government servant retires.] [Rule 42(3) added-G.O.Ms.No.1.115, Finance (BG.III) Department, dated 12-12-1980.]