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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(c) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964

(c)If the appointing authority decides that the probationer is not suitable for such membership, it shall, unless the period of probation is extended under rule 10, by order, discharge him from service.