Section 3(10)(f) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970

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State of Tamilnadu - Subsection

Section 3(10)(f) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970

(f)Replacement of services of a municipal servant whose service had been borrowed from a State Government or Central Government or an authority under the control of a State Government or Central Government at the disposal of the State Government or Central Government or the authority from which the services of such municipal servant had been borrowed; and

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State of Tamilnadu - Subsection

Section 3(10)(f) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970