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State of Tamilnadu - Section

Section 23 in Tamil Nadu Town Panchayats (Establishment) Rules, 1988

23. Maintenance of service Book. - (a) A service book shall be maintained in such form as maybe laid down by the Government from time to time for every officer or servant of a Town Panchayat wno subscribes to the Provident Fund establishment and maintained by the Town Panchayat.

(b)The date of birth of an officer or servant of the Town Panchayat already entered in his service book shall not be altered except with the previous sanction or under the direction of the Director of Town Panchayats. The procedure for making alterations in the date of birth shall be the same as in rule 49 of Part II of the General Rules relating to Tamil Nadu State and Subordinate Service.