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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3)(ii) in The Tamil Nadu Village Servants Service Rules, 1980

(ii)On receipt of the application under clause (a), the competent authority shall forward one copy of the application to the Tahsildar concerned and obtain his report regarding the correctness of the particulars furnished in the application. The Tahsildar shall send this report to the competent authority within thirty days from the date of receipt of the application from the competent authority. Where records are not readily available to certify the correctness of the particulars furnished in the application, the Tahsildar shall make a through search for such records, make necessary enquires in his office or elsewhere and send the report to the competent authority within sixty days from the date of receipt of the application from the competent authority.