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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2) in Tamil Nadu Hindu Religious Institutions (Officers and Servants) Service Rules, 1964

(2)No person first appointed to any post for which security has to be furnished shall assume office, unless he furnishes the security fixed for the post within fifteen days of the receipt of the order of appointment or within such period as may be specified in such order.