Section 3 in The Tamil Nadu Agricultural Labourer Fair Wages Act, 1969
3. Appointment of Conciliation Officers.
- The Government or any authority empowered by them in this behalf may, by notification, appoint for any area specified therein any officer of the Revenue Department not below the rank of a Tahsildar, to be a Conciliation Officer for the purpose of performing the functions entrusted to a Conciliation Officer by, or under, this Act.
