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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Tamilnadu - Subsection

Section 87(2) in Tamil Nadu Panchayats Act, 1994

(2)The Government shall have power to regulate the method of recruitment and conditions of service, pay and allowances and discipline and conduct of the [Secretary] [Substituted for the words 'Chief Executive Officer' by Tamil Nadu Panchayats (Third Amendment) Act, 1998 (Tamil Nadu Act 28 of 1998).] appointed under sub-section (1).