Section 1 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
1. Short title and commencement.
(1)These Regulations may be called the Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973.(2)They shall be deemed to have come into force on and from the 1st August 1973.(3)They shall apply to -(i)every member holding posts in any of the categories governed by the Tamil Nadu Municipal Public Health Service Regulations, 1970.(ii)Every person appointed to a class or category of the Tamil Nadu Municipal Public Service under rule 8 of General Rules issued in Part II of the Tamil Nadu Municipal Service Rules, 1970. But, they shall not apply to any person appointed to a Municipal Service on contract under rule 9 of the General Rules.Explanation. - If any doubt arises as to application of these regulations to any person, the matter shall be referred to the State Government whose decision thereon shall be final.
