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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(27) in Tamil Nadu Labour Welfare Board Service Regulations, 1989

(27)"Appointing Authority" means the authority competent to appoint,, various categories of the employees in the service of the Board which includes the Government, the Board or an officer authorised to exercise this function by the Board.