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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964

(1)The cash security furnished by an officer or servant shall be invested as early as possible in any one of the approved forms of securities with the consent of the officer or servant and the interest earned by such security shall be paid to him.