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State of Tamilnadu - Section

Section 27 in The Tamil Nadu Municipal Corporations Service Rules, 1996

27. Annulment, modification or reversion of the panel for appointment or promotion by Government. - Notwithstanding anything contained in these rules or in the special rules, the State Government shall have the power to annul, modify or reverse a panel for appointment or promotion to any category, class or service prepared by the appointing authority.