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[Cites 0, Cited by 0] [Section 149(1)] [Section 149] [Entire Act]

State of Tamilnadu - Subsection

Section 149(1)(vii) in Tamil Nadu Co-operative Societies Rules, 1988

(vii)[ The penalties that may be imposed upon, the procedure for taking disciplinary action and inflicting various kinds of punishments on an employee holding each such post and the authority competent to entertain and dispose of appeals made against an order of punishment imposed by the competent authority on a disciplinary proceedings.] [Substituted by G.O. Ms. No. 90, Co-operation Food and Consumers Protection dated the 12th April 1999.]