Section 9(2)(b) in Tamil Nadu Pension Rules, 1978

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State of Tamilnadu - Subsection

Section 9(2)(b) in Tamil Nadu Pension Rules, 1978

(b)The departmental proceedings, if not instituted while the Government servant was in service, whether before his retirement or during his re-employment-

(i)shall not be instituted save with the sanction of the Government;

(ii)shall not be in respect of any event which took place more than four years before such institution; and

(iii)shall be conducted by such authority and in such place as the Government may direct and in accordance with the Procedure applicable to departmental proceedings in which an order of dismissal from service could be made in relation to the Government servant during his service.

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State of Tamilnadu - Subsection

Section 9(2)(b) in Tamil Nadu Pension Rules, 1978