Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(3)(ii) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(ii)Every person appointed to a class or category of the Tamil Nadu Municipal Public Service under rule 8 of General Rules issued in Part II of the Tamil Nadu Municipal Service Rules, 1970. But, they shall not apply to any person appointed to a Municipal Service on contract under rule 9 of the General Rules.