Section 8(2)(iii) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(2)(iii) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001

(iii)Every panchayat employee shall, if he is a member of the Hindu undivided family and the share of the panchayat employee is the cost of repairs made to the undivided property of the joint family, out of the joint fund exceeds Rs. 10,000 (Rupees ten thousand only) intimate the fact to the concerned panchayat as and when such repair are brought to his notice.

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State of Tamilnadu - Subsection

Section 8(2)(iii) in Tamil Nadu Panchayats (Employees Conduct) Rules, 2001