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State of Tamilnadu - Section

Section 3 in The Tamil Nadu Village Servant's Family Benefit Fund Scheme Rules, 1984

3.

These rules shall apply to all Village Servants (Grama Kavalars, Grama Paniyalars and Pasana Kavalars) to whom the Tamil Nadu Village Servants Service Rules, 1984 apply. The contribution as well as the eligibility for benefits under the scheme shall cease in all cases, on the individual attaining sixty years of age.These rules shall also apply to temporary Village Servants appointed against temporary vacancies for short periods or in leave vacancies. The subscription recovered from them shall not be repaid to them when they resign or quit office or at the time of their termination from service.