Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 53 in Bye-Laws of the Tamil Nadu Medical Council

53.

The minimum qualification for a Clerk shall be S.S.L.C with eligibility for College course of study and a working knowledge in shorthand and typewriting, preference being given to one having experience in accounts. The salary of the clerk shall be on the scale of pay as may be prescribed for a lower division clerk in the Government scale, from time to time. A graduate clerk shall be allowed three advance increments in that scale. The council may in suitable cases with the approval of the Government grant to a clerk, the Upper Division scale obtaining in Government offices from time to time. The Clerk shall also be paid any other allowances as may be fixed by the Council, from time to time, in addition to the allowances provided for in by-law 56-B.Provident Fund