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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2)(c) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(c)
(i)For the purpose of pension or other remuneration payable to any Executive Officer. serving immediately before the date of the commencement of this Act and retiring on or after that date, the Government may take into account the service of such officer before that date, subject to such conditions as may be prescribed;
(ii)The Commissioner may recover from the religious institution concerned also the portion of the pension or other remuneration attributable to the service of such Executive Officer as is mentioned in sub-clause (i) before the date of the commencement of this Act.]