Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(1)(ii) in Tamil Nadu Rights of Persons with Disabilities Rules, 2018

(ii)One legal adviser not lower than the rank of Under Secretary to Government, Law Department to be deputed by the Government or any legal practitioner with minimum practice of fifteen years to be appointed by the Government.