Section 23 in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964
23. Exemptions.
- Notwithstanding anything contained in rule 22, the Assistant Commissioner or the Joint/Deputy Commissioner, as the case may be, may on the recommendation of the trustee or trustees-(a)extend the time for furnishing the security or the additional security by any officer or servant; or(b)exempt, subject to such conditions as he may fix, an officer or servant from furnishing the whole or any part of the security or reduce the amount of security.
