Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Tamilnadu - Subsection Section 6(3) in Tamil Nadu Pension Rules, 1978 (3)For the purposes of sub-rule (2), the expression'Pension sanctioning authority' shall mean the authority which is competent to make appointments to the service or post from which the Government servant retires.
