Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Tamilnadu - Subsection Section 15(d) in Tamil Nadu Town Panchayats (Establishment) Rules, 1988 (d)The services of a person appointed under sub-rule (a) are liable to be terminated at any time without notice and without reason being assigned.
