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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(2) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(2)discharging him in accordance with the terms of his contract, if he has been engaged on a contract for a fixed or for an indefinite period and has rendered under either form of contract continuous service for a period exceeding five years at the time when his services are terminated; and