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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(b) in The Madurai City Municipal Corporation Service Rules, 1975

(b)No holiday other than those sanctioned to Government offices and institutions shall be granted to offices and institutions, under the control of the Corporation without the previous sanction of the Government. Provided, however, the Commissioner is permitted to order closure of the Corporation offices for a day or part of a day as a mark of respect whenever any officer of the Corporation of the status of a head of Department passes away.