Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32B] [Entire Act]

State of Tamilnadu - Subsection

Section 32B(3) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964

(3)An amount of rupees fifteen per month shall be collected from the salaries of the servants as subscription towards the fund. The amount shall be collected during the period of suspension and for the period of leave without pay as well.(G. O. Ms. No. 163, Tamil Development Culture and Religious Endowments, dated 1st August 2001).