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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(c) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973

(c)"disciplinary authority" means the authority competent to impose any of the penalties mentioned in regulation 3 on a member of the service subject to the provisions of Regulation 4.