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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(3)(a) in The Chennai Corporation Servants Conduct Rules, 1968

(a)A Corporation servant shall not act as Arbitrator in any case without the sanction of the head of the department, unless he be so directed to act by a Court having authority to appoint an Arbitrator.