Legal Document View

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
[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Tamilnadu - Subsection

Section 48(1)(i) in Tamil Nadu Pension Rules, 1978

(i)the Government servant has a family, the nomination shall not be in favour of any person or persons other than the members of his family [***] [Proviso (i) to Rule 48(1), the words 'and such nomination shall be in the order laid down in sub-rule (5) of rule 45' omitted- 'G.O.Ms.No.173, Finance (Pension) Department, dated 03-04-1997.].