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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2) in Regulations of the Tamil Nadu Agricultural University

(2)for good and sufficient reasons, the Board shall have the power to re-employ a person retired from the service of the University up to a period of four years, at a maximum of two years at a time. The person so re-employed shall be paid salary at the rates decided by the Board based on the merits of the individual case.