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[Cites 0, Cited by 0] [Section 8A(3)] [Section 8A] [Entire Act]

State of Tamilnadu - Subsection

Section 8A(3)(a) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(a)Where an order of suspension is made or a disciplinary proceeding is conducted against a person whose services have been borrowed from any company, corporation, organisation, autonomous Board or other authority, the authority lending his services (hereinafter referred to as "the lending authority") shall forthwith be informed of the circumstances lending to the order of the suspension of the Municipal servant or of the commencement of the disciplinary proceedings, as the case may be.