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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Tamilnadu - Subsection

Section 17(3) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016

(3)A person appointed under sub-section (1) shall be replaced as soon as possible by a member of a service or an approved candidate qualified to hold the post under this Act, and in any case, he shall not be continued for a period of more than one year from the date of his temporary appointment.