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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1) in Tamil Nadu Manual Workers (Regulation of Employment and Conditions of Work) Rules, 1986

(1)The Chairman of the Board shall be an officer not below the rank of a Deputy Commissioner of Labour or Deputy Director of Tamil Nadu Institute of Labour Studies in the Tamil Nadu Labour Service: