Section 24 in Tamil Nadu Waqf Tribunal (Conditions of Service and Procedure) Rules, 2016
24. Qualification of Registrar.
- The persons now officiating in the State Judicial Services and Judicial Ministerial Services shall be appointed on deputation basis with usual terms and conditions. The conditions of service of officers and staff shall be governed by respective service rules / Special rules or Ad hoc rules to be framed separately if any post is not covered by any service rules.
