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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(2) in Tamil Nadu Pension Rules, 1978

(2)Where the medical authority referred to in sub-rule (1) has declared Government servant fit for further service of less laborious character than that which he has been doing, he may, if possible, be employed on lower pay and if there be no means of employing him even on a lower pay he may be admitted to pension.