Section 2 in Tamil Nadu Government Servants (Conditions of Service) Amendment Act, 2021.
2. In section 73 of the Tamil Nadu Government Servants (Conditions of Service) Act, 2016 (hereinafter referred to as the principal Act), for sub- section (1), the following sub-section shall be substituted, namely:— (Amendment of section 73.)
“(1) The Government may, by notification, either prospectively or retrospectively, alter, add to or cancel any of the Schedules.”.
