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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(c) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

(c)No application shall be entertained from a municipal employee under suspension and no advance shall be sanctioned or disbursed to a municipal employee under suspension or against whom serious charges are pending which are likely to result in his removal, dismissal or compulsory retirement from Municipal Service.