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] [Entire Act]

State of Tamilnadu - Section

Section 13 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964

13. [ Qualification for outdoor servant. [Substituted by G.O. Ms. No. 506, C. T. & R. E., dated the 13th December 1991.]

- The minimum general educational qualification prescribed for entry into the Tamil Nadu Ministerial Service shall be the qualification for appointment to the posts of outdoor servants to whom the duties of maintenance and custody of accounts, collection of income and custody of cash and other valuables are entrusted. The qualification prescribed for the entry into Government service for the posts of Record Clerks and Office Assistants shall apply to the other categories of like nature of posts in the temple services.]