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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(1)(c) in Kerala District Administration Act, 1979

(c)The officers and servants placed at the disposal of the district council shall continue to be Government servants for all purposes and their terms and conditions of service shall continue to be the same as applicable to them under the Government: