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[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(1) in Tamil Nadu Government Servants (Conditions of Service) Act, 2016

(1)A Government servant may resign his appointment by giving notice of not less than three months in writing direct to the appointing authority with a copy marked to his immediate superior officer. The period of three months notice shall be reckoned from the date of receipt of such notice by the appointing authority.