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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(1) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016

(1)Where no specific provision for appeal or review is made in this Act, or in the special rules against any order passed under the said rules for redressal of grievances, an appeal or review, as the case may be, shall lie to the authority to which an appeal or review petition would lie against an order of dismissal.