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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(3) in Tamil Nadu Revised Pay Rules, 2017

(3)The authority to whom the Option Form shall be required to be submitted shall be:
(i)if the pay and allowances are drawn by the head of his office: the head of his office;
(ii)if he is a self-drawing Government employee: his Pay and Accounts Officer / Treasury Officer / Sub-Treasury Officer concerned.