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 1 in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975

1. Short title and application.

- These rules maybe called the Madurai Corporation Services (Discipline and Appeal) Rules, 1975.They shall apply to-
(i)every member of the service holding posts in any of the categories in Classes I to IV.
(ii)every member of the service appointed to any of the categories in classes I to IV under rule 8 of the General Rules in Part II of the Madurai Corporation Service Rules,
(iii)every member of the service appointed to any of the categories in Class I to Class IV under rule 9 of the General Rules except to the extent otherwise expressly provided in the contract or agreement subsisting between such member and the Corporation.
Explanation. - If any doubt arises as to the application of these rules to any member of the service, the matter shall be referred to the Government whose decision thereon shall be final.