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 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(6) in Service Statutes of the Establishment of the Tamil Nadu Dr. M.G.R. Medical University, Chennai

(6)Persons on appointment and employees on transfer to posts dealing with cash, stores and other valuables including books shall, at the discretion of the Governing Council, furnish security to the University for such amount and of such character as may be determined by the Governing Council. This shall be a condition attached to the post and shall not entitle the employee concerned,, who fills the post to claim any additional remuneration or compensation or privilege-on this account.