Section 2 in Tamil Nadu Government Servants (Conditions of Service) Act, 2016
2. Application.
- This Act shall apply to the holders of all posts, whether temporary or permanent, in all State and Subordinate Services except to the extent otherwise expressly provided-(a)by or under any law for the time being in force; or(b)in respect of any member of such service by a contract or agreement subsisting between such member and the Government.
