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State of Tamilnadu - Section

Section 26 in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976

26. Grant of leave.

- The Health Officer shall be the authority competent to grant leave, and before granting any leave other than casual leave, he shall consult the Executive Authority:Provided that in case of a Municipality having no Health Officer, the Executive Authority shall be the authority competent to grant the leave.