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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(2)(a) in Tamil Nadu State Housing Board Act, 1961

(a)the Chairman may appoint temporarily for a period not exceeding three months, such officers or servants as may, in his opinion, be required for the purposes of this Act and the employment of whom for any particular work has not been prohibited by any resolution of the Board; and