Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(3) in Tamil Nadu Municipal Service Rules, 1970

(3)"Approved candidates" - A person is said to be an "approved candidate" for a municipal service if his name appears in the authoritative list of candidates selected for appointment to any service, class or category;