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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(b) in Tamil Nadu Municipal Service Rules, 1970

(b)Where it is necessary to appoint an officer against whom an enquiry, into allegations of corruption or misconduct is pending, the appointing authority may appoint him temporarily pending enquiry into the charges against him.